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

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State of Jammu-Kashmir - Subsection

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

(a)the opposite party or each of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides or [carries on business, directly or through a branch office] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] or personally works for gain, or

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State of Jammu-Kashmir - Subsection

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