Section 14(2) in The Consumer Protection Rules, 1987
(2)[ The National Commission shall, in disposal of any complaint before it, as far as possible, follow the procedure and conditions including the provisions governing adjournments as laid down in sections 12 and 13 in relation to the complaints received by the District Forum, with such modification as may be considered necessary by the Commission.] [Substituted by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).]
