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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(10) in Consumer Protection (Punjab) Rules, 1987

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