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 6] [Entire Act] Union of India - Subsection Section 6(6) in Consumer Welfare Fund Rules, 1992 (6)No proceeding of the Committee shall be valid, unless it is presided over by the Chairman or Vice-Chairman and a minimum of three other members are present.
