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[Cites 0, Cited by 2] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(e) in The Consumer Protection Act, 1986

(e)the District Forum shall remit the amount deposited to its credit under clause (d) to the appropriate laboratory to enable it to carry out the analysis or test mentioned in clause (c) and on receipt of the report from the appropriate laboratory, the District Forum shall forward a copy of the report along with such remarks as the District Forum may feel appropriate to the opposite party;