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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(1) in Kerala Consumer Protection Rules, 2005

(1)The President of the State Commission shall be entitled to salary, allowances as are admissible to a sitting Judge of the High Court, if appointed on whole-time basis or to an honorarium of rupees 1000 (Rupees one thousand only) per day for each sitting if appointed on part-time basis.