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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(c) in The Orissa Consumer Welfare Fund Rules, 2007

(c)"Consumer Organisation" means any agency/organisation engaged in Consumer Welfare activities and registered under the Companies Act, 1956 (1 of 1956) or the Societies Registration Act, 1860 or under any other law for the time being in force including village / mandal/ Samiti / Samiti level Co-operative of Consumer especially Women, SC/ST or State/Central Government, run organisation/Societies and shall also include Government Agencies carrying out consumer activities.