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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(10)(m) in West Bengal Consumer Protection Rules, 1987

(m)If the President or the member, as the case may be, of the District Forum refuses or omits to plead guilty, or claims to be tried, the inquiring authority shall, after giving both the parties reasonable opportunities of being heard, conduct the inquiry.