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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(9) in The M.P. Consumer Protection Rules, 1987

(9)Where any such vacancy occurs in the office of the president of the State Commission, the senior most (in order of appointment) member, holding office for the time being, shall discharge the functions of the president until a person appointed to fill such vacancy assumes the office of the president of the State Commission.