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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(2) in The Consumer Protection Act, 1986

(2)The District Consumer Protection Council (hereinafter referred to as the District Council) shall consist of the following members, namely:—
(a)the Collector of the district (by whatever name called), who shall be its Chairman; and
(b)such number of other official and non-official members representing such interests as may be prescribed by the State Government.