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[Cites 0, Cited by 2] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3) in Consumer Protection Act, 2019

(3)The District Commission shall ordinarily function in the district headquarters and may perform its functions at such other place in the district, as the State Government may, in consultation with the State Commission, notify in the Official Gazette from time to time.