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[Cites 0, Cited by 7] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Consumer Protection Act, 1986

(2)The Central Council shall consist of the following members, namely:—
(a)the Minister in charge of the consumer affairs in the Central Government, who shall be its Chairman, and
(b)such number of other official or non-official members representing such interests as may be prescribed.