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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2)(c) in Gujarat Consumer Protection Rules, 1988

(c)The Non Judicial member of the State Consumer Redressal Commission shall be entitled to such travelling allowance and daily allowance, on official tours, as are admissible to the Class I officer of the State Government.]