Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in Consumer Protection (Punjab) Rules, 1987

(2)Every memorandum filed under sub-rule (1), shall be in legible handwriting preferably typed and shall set forth concisely under distinct heads, the ground of appeal without any argument or narrative and such ground shall be numbered consecutively.