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 3] [Section 20(1A)] [Section 20] [Entire Act] Union of India - Subsection Section 20(1A)(ii) in The Consumer Protection Act, 1986 (ii)A Bench may be constituted by the President with one or more members as the President may deem fit.