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SC to Centre/State: Amend CP Rules on Appointment Process of Commission Members - (15 Mar 2023)

CONSUMER

Supreme Court has directed Centre & States to comply with direction in Secretary, Ministry of Consumer Affairs v. Dr. Mahindra Bhaskar Limaye (MANU/SC/0203/2023) that amendments to Consumer Protection Rules pertaining to appointment process at Consumer Dispute forums must be made on an urgent basis.

Tags : SUPREME COURT   CONSUMER PROTECTION RULES   AMENDMENT   APPOINTMENT PROCESS  

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