Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Union of India - Subsection Section 42(3) in Consumer Protection Act, 2019 (3)Each State Commission shall consist of-(a)a President; and(b)not less than four or not more than such number of members as may be prescribed in consultation with the Central Government.
