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[Cites 0, Cited by 6] [Section 28A] [Entire Act]

Union of India - Subsection

Section 28A(4) in The Consumer Protection Act, 1986

(4)All notices required to be served on an opposite party or to complainant shall be deemed to be sufficiently served, if addressed in the case of the opposite party to the place where business or profession is carried and in case of complainant, the place where such person actually and voluntarily resides.