Section 2 in Jammu and Kashmir Consumer Protection Rules, 1987
2. Definitions.
- In these rules, unless the context otherwise requires(a)"Act" means the Jammu and Kashmir Consumer Protection Act, 1987;(b)"Agent" means a person duly authorised by a party to present any complaint, appeal or reply on its behalf before the State Commission;(c)"Appellant" means a party which makes an appeal against the order of the Divisional Forum;(d)"Chairman" means the Chairman of the State Consumer Protection Council established under section 4 of the Act;(e)"Memorandum" means any memorandum of appeal filed by the appellant;(f)"Opposite party" means a person who answers complaint or claim;(g)"Respondent" means a person who answers any memorandum of appeal;(h)"Section" means section of the Act;.(i)Words and expressions used in the rules but not defined herein shall have the same meanings as assigned to them in the Act.
