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SC Frames Uniform Pattern for Pay in District and State Consumer Commissions Across All States& UTs - (21 May 2025)

SERVICE

Supreme Court while exercising its jurisdiction under Article 142 of Constitution of India has framed a uniform pattern of service conditions regarding salary and allowances given to the President and members of the State Consumer Commissions and the District Commissions.

Tags : SUPREME COURT   ARTICLE 142   STATE CONSUMER COMMISSIONS  

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