Section 2 in The Manipur Consumer Protection Rules, 1989
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Consumer Protection Act, 1986 (68 of 1986);(b)"agent" means a person duly authorised by a party to present any complaint or appeal or reply on its behalf before the State Commission or the District Forum ;(c)"appellant" means a party which makes an appeal against the order of the District Forum;(d)"memorandum" means memorandum of appeal filed by the appellant;(e)"opposite party" means a person who answers complaint or claim ;(f)"President" means the President of the State Commission or District Forum as the case may be;(g)"respondent" means the person who answers any memorandum of appeal;(h)"State" means the State of Manipur ;(i)"State Government" means the Government of Manipur.
