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

State of Manipur - Subsection

Section 6(10) in The Manipur Consumer Protection Rules, 1989

(10)When the President of the State Commission is unable to discharge the functions owing to absence, illness, or any other cause, the senior-most (in order of 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.