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

State of Uttar Pradesh - Subsection

Section 6A(3) in The U.P. Consumer Protection Rules, 1987

(3)The Selection Committee constituted under sub-section (1-A) of Section 16 of the Act, shall recommend, through a search and selection process after assessing the suitability on the basis of merit and experience, a candidate with another candidate in the waiting list, for consideration of the State Government.