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 18(1)] [Section 18] [Entire Act] State of Kerala - Subsection Section 18(1)(e) in Kerala Consumer Protection Rules, 2005 (e)has acquired such financial or other interest as is likely to affect prejudicially his functions as the President or as such member; or