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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(9) in The Orissa Consumer Protection Rules, 1987

(9)The President or any member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administration of an organisation which have been the subject to any proceeding under the Act during his tenure for a period of 5 years from the date on which he cease to hold such office.