Section 2(1)(e) in The U.P. Consumer Protection Rules, 1987

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State of Uttar Pradesh - Subsection

Section 2(1)(e) in The U.P. Consumer Protection Rules, 1987

(e)"Member" means a Member of the District Forum appointed under clause (b) of sub-section (1) of Section 10 of the Act; or a Member of the State Commission appointed under clause (b) of sub-section (1) of Section 16 of the Act, as the case may be;

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State of Uttar Pradesh - Subsection

Section 2(1)(e) in The U.P. Consumer Protection Rules, 1987