Section 8 in The Consumer Protection Regulations, 2005
8. Nomenclature to be given to the complaints, appeals and revisions petitions - (1) A complaint shall hereinafter be referred to as Consumer Complaint (C.C.) instead of O.P., e.g., C.C.No. 2 of 2005.
(2)An appeal shall be referred to as F.A., Revision Petition as R.P., Execution Application as E.A., Transfer Application T.A. and Review as R.A. containing the number and the year of filing.
