Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6B] [Entire Act] State of Uttar Pradesh - Subsection Section 6B(1) in The U.P. Consumer Protection Rules, 1987 (1)The process of appointments shall be initiated by the President of the State Commission at least six months before the vacancy arises.
