Section 13(1)(a) in The Consumer Protection Act, 1986

[Cites 0, Cited by 66] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(a) in The Consumer Protection Act, 1986

(a)refer a copy of the admitted complaint, within twenty-one days from the date of its admission to the opposite party mentioned in the complaint directing him to give his version of the case within a period of thirty days or such extended period not exceeding fifteen days as may be granted by the District Forum.

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Union of India - Subsection

Section 13(1)(a) in The Consumer Protection Act, 1986