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Supreme Court to Centre: Consider Sanctioning Addl Posts and Allotting Addl Space in NCDRC - (22 May 2018)

Supreme Court has directed the state governments to frame appropriate rules in exercise of the rule-making power under Section 30 of the Consumer Protection Act, 1986 in accordance with the Final Draft Model Rules submitted by the Union of India.

Tags : SUPREME COURT   NCDRC  

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