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Consumer Protection Act, 1986 9. Establishment of Consumer Disputes Redressal Agencies. There shall be established for the purposes of this Act, the following agencies, namely :- (a) a Consumer Disputes Redressal Forum to be known as the "District Forum" established by the State Government in each District of the State by notification : Provided that the State Government may, if it deems fit, establish more than one District Forum in a district. (b) a Consumer Disputes Redressal Commission to be known as the "State Commission" established by the State Government in the State by notification; and (c) a National Consumer Disputes Redressal Commission established by the Central Government by notification.    |
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