Section 4 — Procedure for meetings of Central Council.

Consumer Protection Act, 2019
Procedure for meetings of 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 Chairperson may think fit and shall observe such procedure in regard to the transaction of its business as may be prescribed.

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