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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(8) in The Orissa Consumer Protection Rules, 1987

(8)Every vacancy caused in the office of the President or the members of the State Commission shall be filled up by fresh appointment.] [O.G.E.No. 956/dated 12.7.1993 Notification S.R.O. No. 558/93 dated 6.7.1993.]