Section 3A(7)(c) in The U.P. Consumer Protection Rules, 1987

[Cites 0, Cited by 0] [Section 3A(7)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(7)(c) in The U.P. Consumer Protection Rules, 1987

(c)in other cases, on the basis of performance in a written test consisting of two papers as per the following scheme. The qualifying marks in each paper shall be 50% -

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State of Uttar Pradesh - Subsection

Section 3A(7)(c) in The U.P. Consumer Protection Rules, 1987