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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(1) in Kerala Consumer Protection Rules, 2005

(1)The memorandum of appeal may be filed by the appellant or his authorized agent to the State Commission in person or shall be sent by registered post or courier addressed to the Registrar and Secretary of the State Commission. The appellant or his authorized agent may conduct the case.