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[Cites 0, Cited by 17] [Entire Act]

Union of India - Section

Section 43 in Consumer Protection Act, 2019

43. Qualifications, etc., of President and members of State Commission.

- The Central Government may, by notification, make rules to provide for the qualification for appointment, method of recruitment, procedure of appointment, term of office, resignation and removal of the President and members of the State Commission.