Section 10(2)(b) in The Consumer Protection Rules, 1987

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(b) in The Consumer Protection Rules, 1987

(b)The National Commission, the State Commission or the District Forum, as the case may be, on examination of such seized documents or commodities, as the case may be, may order the retention thereof or may return it to the party concerned.

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Union of India - Subsection

Section 10(2)(b) in The Consumer Protection Rules, 1987