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Consumer Protection Act, 1986 20. Composition of the District Forum [ 27 (1) Each District Forum shall consist of, - (a) a person who is, or has been, or is qualified to be a District Judge, who shall be its President; (b) two other members, who shall be persons of ability, integrity and standing, and have adequate knowledge or experience of, or have shown capacity in dealing with, problems relating to economics, law, commerce, accountancy, industry, public affairs or administration, one of whom shall be a woman. 27 ]    |
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