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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

Union of India - Subsection

Section 30A(2) in The Consumer Protection Act, 1986

(2)In particular and without prejudice to the generality of the foregoing power, such regulations may make provisions for the cost of adjournment of any proceeding before the District Forum, the State Commission or the National Commission, as the case may be, which a party may be ordered to pay.