Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(5) in Jammu and Kashmir Consumer Protection Rules, 1987 (5)After test or analysis, the result of the test or analysis, together with full protocols of the tests applied shall be supplied forthwith to the Divisional Forum, in Form 2.
