LexSection 78 — Replacement of mediator in certain cases.
Consumer Protection Act, 2019
Replacement of mediator in certain cases.—Where the District Commission or the State Commission or the National Commission, as the case may be, is satisfied, on the information furnished by 31 the mediator or on the information received from any other person including parties to the complaint and after hearing the mediator, it shall replace such mediator by another mediator.Open in Lexace · Ask the AI about this section