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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(vii) in Jammu and Kashmir Consumer Protection Rules, 1987

(vii)The appellant shall not, except by leave of the State Commission, argue or be heard in support of any objection not set forth in the memorandum but the State Commission, while deciding an appeal, may not confine to the grounds of objection set forth in the memorandum: