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

State of Kerala - Subsection

Section 15(3) in Kerala Consumer Protection Rules, 2005

(3)The members of the District Forum shall be entitled to traveling and daily allowances for the official tour, if any, undertaken by them at the same rates as are admissible to a Class I Officer of the State Government. The President of the District Forum shall sanction such tour.