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[Cites 0, Cited by 5] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

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

(g)the District Forum shall thereafter give a reasonable opportunity to the complainant as well as the opposite party of being heard as to the correctness or otherwise of the report made by the appropriate laboratory and also as to the objection made in relation thereto under clause (f) and issue an appropriate order under section 14.