Section 9(2)(b) in Jammu and Kashmir Consumer Protection Act, 1987

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State of Jammu-Kashmir - Subsection

Section 9(2)(b) in Jammu and Kashmir Consumer Protection Act, 1987

(b)any of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides or carry on business directly or through a branch office or personally works for gain, provided that in such case either the permission of the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.41.2002, w.e.f. 08.12.2011.] is given or the opposite parties who do not reside, or carry on business directly or through a branch office or personally work for gain, as the case may be, acquiesce in such institution, or

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State of Jammu-Kashmir - Subsection

Section 9(2)(b) in Jammu and Kashmir Consumer Protection Act, 1987