Consumer Complaint Notice to Respondant Consumer Awareness -FAQs

 

.

Consumer Protection - Frequently Asked Questions Answered

  • Q) How Do I Inform The Opposite Party about the complaint ?

    A) A notice is required to be sent to the opposite party. This can be done by registered post which is to be delivered to the address where the opposite party resides , works or carry’s on his business.

 


Consumer Protection FAQ | Home

Copyright© Vakilno1.com 2000-2006 .All rights reserved