Section 4(1)(e) in Jammu and Kashmir Consumer Protection Rules, 1987

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State of Jammu-Kashmir - Subsection

Section 4(1)(e) in Jammu and Kashmir Consumer Protection Rules, 1987

(e)For. the purpose of performing its functions under the Act, the State Council -may constitute from amongst its members such working groups as it may deem necessary and every working group so constituted shall perform such functions as are assigned to it by the State Council. The findings of such working groups shall be placed before the State Council for its consideration.

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State of Jammu-Kashmir - Subsection

Section 4(1)(e) in Jammu and Kashmir Consumer Protection Rules, 1987