Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Jammu-Kashmir - Subsection Section 8(4) in Jammu and Kashmir Consumer Protection Rules, 1987 (4)On receipt of the packet it shall be opened by an officer authorised in writing in that behalf by the who shall record the condition of the seal on the packet.
