Section 2 in Consumer Protection (Punjab) Rules, 1987
2. Definitions
- In these rules, unless the context otherwise requires;(a)"Act" means the Consumer Protection Act, 1986 (Central Act No. 68 of 1986);(b)"agent" means a person duly authorised by a party to present any complaint or appeal or reply on its behalf before the State Commissioner or the District Forum ;(c)"appellant" means a party which makes an appeal against the order of the District Forum;(d)"memorandum" means memorandum of appeal filed by the appellant;(e)"opposite party" means a person who answers complaint, or claim;(f)"respondent" means the person who answers any memorandum of appeal; and(g)"State" means the State of Punjab;(h)"Section" means a section of the Act.
