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

Union of India - Subsection

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

(f)if any of the parties disputes the correctness of the findings of the appropriate laboratory, or disputes the correctness of the methods of analysis or test adopted by the appropriate laboratory, the District Forum shall require the opposite party or the complainant to submit in writing his objections in regard to the report made by the appropriate laboratory;