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SC: Consumer Forum Has No Power to Extend Time Beyond 45 Days for Opposite Party's Version - (04 Mar 2020)

CONSUMER

Supreme Court has held that the time period for filing opposite party's version in Consumer case cannot be extended beyond the period of 45 days prescribed under the Consumer Protection Act, 1986, stating that time period prescribed under Section 13 of the Act is mandatory, and not directory.

Tags : SUPREME COURT   TIME PERIOD  

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