Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(7) in Consumer Protection (Punjab) Rules, 1987 (7)Where the opposite party admits the allegation made by the complainant, the District forum shall decide the complaint on the basis of the merit of the case and documents present before it.
