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 6A] [Entire Act] State of Uttar Pradesh - Subsection Section 6A(5) in The U.P. Consumer Protection Rules, 1987 (5)The State Government shall appoint the selected candidate after consultation with the Chief Justice of the High Court.
