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

State of Jammu-Kashmir - Subsection

Section 6(2) in Jammu and Kashmir Consumer Protection Act, 1987

(2)The District Council shall consist of the following members, namely:
(a)Deputy Commissioner of the District, who shall be its Chairman; and
(b)such number of other official or non-official members representing such interests as may be prescribed.