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[Cites 0, Cited by 4] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in Consumer Protection Act, 2019

(2)The Central Government may appoint a Director-General and such number of Additional Director-General, Director, Joint Director, Deputy Director and Assistant Director, from amongst persons who have experience in investigation and possess such qualifications, in such manner, as may be prescribed.