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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(1)(d) in Jammu and Kashmir Consumer Protection Act, 1987

(d)before any sample of the goods is referred to any appropriate laboratory under clause (c), the [District Forum] [Substituted for "Divisional Forum" by Act No. XXI of 2011, dated 21.04.2002, w.e.f. 08.12.2011.] may require the complainant to deposit to the credit of the Forum such fees as may be specified, for payment to the appropriate laboratory, for carrying out the necessary analysis or test in relation to the goods in question;