AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Consumer Protection Act, 1986

5. Procedure for Meetings of the Central Council

(1) The Central Council shall meet as and when necessary, but at least one meeting of the Council shall be held every year.

(2) The Central Council shall meet at such time and place as the Chairman may think fit and shall observe such procedure in regard to the transaction of its business as may be prescribed.



Consumer Protection Act, 1986 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys