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[Cites 0, Cited by 1] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(3) in Consumer Protection Act, 2019

(3)The panel of mediators prepared under sub-section (1) shall be valid for a period of five years, and the empanelled mediators shall be eligible to be considered for re-empanelment for another term, subject to such conditions as may be specified by regulations.