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 6] [Entire Act] State of Punjab - Subsection Section 6(8) in Consumer Protection (Punjab) Rules, 1987 (8)Every vacancy caused by resignation and removal of the president or any other member of the State Commission under sub-rule (4) or otherwise shall be filled by fresh Appointment.
