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[Cites 0, Cited by 0] [Section 12(1B)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1B)(iii) in The Consumer Protection (Amendment) Act, 2002

(iii)If the members of a Bench differ in opinion on any point, the points shall be decided according to the opinion of the majority, if there is a majority, but if the members are equally divided, they shall state the point or points on which they diffe, and make a reference to the President who shall either hear the point or points himself or refer the case for hearing on such point or points by one or more or the other members and such point or points shall be decided according to the opinion of the ajority of the members who have heard the case, including those who first heard it.";