Legal Document View

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
[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(10)(d) in West Bengal Consumer Protection Rules, 1987

(d)The inquiring authority shall issue a notice to the President or the member, as the case may be, of the District Forum, to submit, within ten working days from the date of receipt of the notice, a written statement of his defence together with the following :—