Section 11(6) in Jammu and Kashmir Consumer Protection Act, 1987
(6)[ where the complainant is a consumer referred in sub-clause (iv) of clause (b) of section 2, the provisions of rule 8 of Order 1 of the First Schedule to the Code of Civil Procedure, Samvat 1977 shall apply subject to the modification that every reference therein to a suit or decree shall be construed as a reference to a complaint or the order of the [District Forum] [Inserted by Act XIX of 1997, Section 8.] thereon.]
