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 Punjab - Subsection Section 8(1) in Consumer Protection (Punjab) Rules, 1987 (1)The memorandum of appeal shall be presented by the appellant or his authorised agent to the State Commission in person or sent by registered post addressed to the State Commission.
