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[Cites 0, Cited by 0] [Section 6(12)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(12)(d) in West Bengal Consumer Protection Rules, 1987

(d)The inquiring authority shall issue a notice. to the President or the member, as the case may be, of the State Forum, to submit, within ten working days from the date of receipt of the notice, a written statement of his defence together with the following :