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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Manipur - Subsection

Section 4(6) in The Manipur Consumer Protection Rules, 1989

(6)The State Government shall appoint such staff, as may be necessary to assist the District Forum in its day to day work and perform such other functions, as are provided under these Rules, or assigned to it by the President. The salary payable to such staff shall be defrayed out of the Consolidated Fund of the State Government.