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The Consumer Protection Act, 2019 42. Establishment of State Consumer Disputes Redressal Commission.- (1) The State Government shall, by notification, establish a State Consumer Disputes Redressal Commission, to be known as the State Commission, in the State. (2) The State Commission shall ordinarily function at the State capital and perform its functions at such other places as the State Government may in consultation with the State Commission notify in the Official Gazette: Provided that the State Government may, by notification, establish regional benches of the State Commission, at such places, as it deems fit. (3) Each State Commission shall consist of- (a) a President; and (b) not less than four or not more than such number of members as may be prescribed in consultation with the Central Government.    |
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