Section 12(2) in Jammu and Kashmir Consumer Protection Act, 1987
(2)[ Every order made by the] [Substituted by Act XIX of 1997, Section 10.]. [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] under sub-section (1) shall be signed by the majority of members constituting it and it shall be deemed to be the order of the [District Consumer Forum] [Substituted for "Divisional Consumer Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.]:Provided that where the proceeding is conducted by the President and one member and they differ on any points, they shall state the point or points on which they differ and refer the same to other member for hearing on such point or points and the opinion of the majority shall be the order of the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.].
