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[Cites 0, Cited by 6] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in Consumer Protection Act, 2019

(2)The Central Council shall be an advisory council and consist of the following members, namely:-
(a)the Minister-in-charge of the Department of Consumer Affairs in the Central Government, who shall be the Chairperson; and
(b)such number of other official or non-official members representing such interests as may be prescribed.