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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4) in Gujarat Consumer Protection Rules, 1988

(4)Before appointment, the President and each Member of the District Forum shall have to take an undertaking that he does not, and will not have any such financial or other interest as is likely to affect prejudicially his functions as the President or Member.