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

State of Kerala - Subsection

Section 6(4) in Kerala Consumer Protection Rules, 2005

(4)Every meeting of the District Council shall be called only after giving not less than seven days notice in writing of the date of meeting, to each member:Provided that a meeting of the District Council may be convened with less than seven days notice if the circumstances so warrant. However each member shall be informed of the date, time and place of meeting sufficiently early.