18. PROCEDURE APPLICABLE TO STATE COMMISSIONS.

The provisions of sections 12, 13 and 14 and the rules made there under  for the disposal of complaints by the District Forum shall, with such modifications as may be necessary, be applicable to the disposal of disputes by the State Commission.

1. Substituted by Act 50 of 1993, sec. 15 for certain words (w. r. e. f. 18-6-1993).