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

State of Uttar Pradesh - Subsection

Section 6(6) in The U.P. Consumer Protection Rules, 1987

(6)When the President of the State Commission is unable to discharge the functions owing to obsence, illness or any other cause, the senior-most (in order to the appointment) member of the State Commission shall discharge the functions of the President until the day on which the President resumes the charge of his functions.