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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(6) in Kerala Consumer Protection Rules, 2005

(6)Any Member ceasing to hold office as such shall not hold any appointment in or be connected with the management or administration of any organization which has been the subject of any proceedings under the Act during his tenure for a further period of five years from the date on which he ceases to hold such office, without the prior permission of the Government.