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 6] [Entire Act] Union of India - Subsection Section 6(2) in The Consumer Protection Regulations, 2005 (2)Cause list shall be split into three different parts, namely:-(i)Admission and after notice matters;(ii)Matters where evidence is to be recorded;(iii)Final disposal matters.
