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 6C] [Entire Act] State of Uttar Pradesh - Subsection Section 6C(1) in The U.P. Consumer Protection Rules, 1987 (1)President of the State Commission shall receive the salary, allowances and other perquisites as are admissible to a sitting Judge of the High Court of the State.
