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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(vii) in Jammu and Kashmir Consumer Protection Rules, 1987

(vii)When the President of the State Commission is unable to discharge the functions owing to absence, illness or any other cause, the senior most member (in order of appointment) shall discharge the functions of the President until the day on which the President resumes the charge of his functions.