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 3(5)] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(5)(e) in Consumer Protection (Punjab) Rules, 1987 (e)has so abused his position as to render his continuance in office, prejudicial to the public interest: