(4)A complaint shall be instituted in a State Commission within the limits of whose jurisdiction,-(a)the opposite party or each of the opposite parties, where there are more than one, at the time of the institution of the complaint, ordinarily resides or carries on business or has a branch office or personally works for gain; or(b)any of the opposite parties, where there are more than one, at the time of the institution of the complaint, actually and voluntarily resides, or carries on business or has a branch office or personally works for gain, provided in such case, the permission of the State Commission is given; or(c)the cause of action, wholly or in part, arises; or(d)the complainant resides or personally works for gain.
