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 5] [Section 20(1)] [Section 20] [Entire Act] Union of India - Subsection Section 20(1)(a) in The Consumer Protection Act, 1986 (a)a person who is or has been a Judge of the Supreme Court, to be appointed by the Central Government, who shall be its President: