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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(6) in Kerala Consumer Protection Rules, 2005

(6)No appeal by a person, who is required to pay any amount in terms of an order of the District Forum, shall be entertained by the State Commission unless the appellant has deposited in the prescribed manner fifty percent of the amount or rupees twenty five thousand, whichever is less.