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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Consumer Protection Regulations, 2005

(2)If there is any defect in the filing of the complaint, appeal or revision petition, the particulars of such defects shall be recorded and the party or his agent shall be informed of the defects asking them for removing the defects within 15 days.