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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Consumer Protection Rules, 1987

(2)Every memorandum filed under Sub-rule (1) shall be in legible handwriting preferably typed and shall set forth concisely under distinct heads, the grounds of such appeal without any argument or narrative and such ground shall be numbered consecutively.