Section 20(1)(b) in The Consumer Protection Act, 1986

[Cites 0, Cited by 11] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(b) in The Consumer Protection Act, 1986

(b)not less than four, and not more than such number of members, as may be prescribed, and one of whom shall be a woman, who shall have the following qualifications, namely:—

(i)be not less than thirty-five years of age;

(ii)possess a bachelor’s degree from a recognised university; and

(iii)be persons of ability, integrity and standing and have adequate knowledge and experience of at least ten years in dealing with problems relating to economics, law, commerce, accountancy, industry, public affairs or administration:

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Union of India - Subsection

Section 20(1)(b) in The Consumer Protection Act, 1986