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[Cites 0, Cited by 5] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Consumer Protection Act, 1986

(2)The State Council shall consist of the following members, namely:—
(a)the Minister incharge of consumer affairs in the State Government who shall be its Chairman;
(b)such number of other official or non-official members representing such interests as may be prescribed by the State Government.
(c)such number of other official or non-official members, not exceeding ten, as may be nominated by the Central Government.