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[Cites 0, Cited by 7] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in Consumer Protection Act, 2019

(2)The State Council shall be an advisory council and consist of the following members, namely:-
(a)the Minister-in-charge of Consumer Affairs in the State Government who shall be the Chairperson;
(b)such number of other official or non-official members representing such interests as may be prescribed;
(c)such number of other official or non-official members, not exceeding ten, as may be nominated by the Central Government.