Section 24 in Jammu and Kashmir Consumer Protection Act, 1987
24. Power to make rule.
- The Government may, by notification, make rules for carrying out the provisions contained in clause (b) of sub-section (2) of section 4, sub-section (2) of section 5, sub-section (3) of section 8, clause (c) of sub-section (1) and clause (b) of sub-section (4) of section 11, sub-section (3) of section 12, section 13, sub-section (2) of section 14 of this Act.
