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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(5) in The Consumer Protection Rules, 1987

(5)The appellant shall submit [four copies or such number of copies] [Substituted by G.S.R. 64(E), dated 10.2.2005, for " six copies" (w.e.f. 10.2.2005).] of the memorandum to the Commission for official purpose.