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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(1)(e) in Jammu and Kashmir Consumer Protection Act, 1987

(e)the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] shall remit the amount deposited to its credit under clause (d) to the appropriate laboratory, to enable it to carry out the analysis or test mentioned in clause (c) and on receipt of the report from the appropriate laboratory, the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] shall forward a copy of the report along with such remarks as the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] may feel appropriate to the opposite party;