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[Section 13(1)] [Section 13] [Complete Act]
Central Government Act
Section 13(1)(b) in The Consumer Protection Act, 1986
(b) where the opposite party on receipt of a complaint referred to him under clause (a) denies or disputes the allegations contained
1. Subs. by Act 50 of 1993, s. 9 (w. e. f. 18- 6- 1993 ). 2 Subs. by s. 10, ibid (w. e. f. 18- 6- 1993 ).
in the complaint, or omits or fails to take any action to represent his case within the time given by the District Forum, the District Forum shall proceed to settle the consumer dispute in the manner specified in clauses (c) to (g);