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[Cites 0, Cited by 32] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in Consumer Protection Act, 2019

(3)The Central Authority may engage, in accordance with the procedure specified by regulations, such number of experts and professionals of integrity and ability, who have special knowledge and experience in the areas of consumer rights and welfare, consumer policy, law, medicine, food safety, health, engineering, product safety, commerce, economics, public affairs or administration, as it deems necessary to assist it in the discharge of its functions under this Act.