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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Consumer Protection (Amendment) Act, 2002

(4)Notwithstanding anything contained in sub- section (3), a person appointed as the President or as a member, before the commencement of the Consumer Protection (Amendment) Act, 2002 , shall continue to hold such office as President or member, as the cas may be, till the completion of his term.".