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Consumer Protection Act, 1986 4. The Central Consumer Protection Council (1) The Central Government may, by notification, establish with effect from such date as it may specify in such notification, a Council to be known as the Central Consumer Protection Council (hereinafter referred to as the Central Council). (2) The Central Council shall consist of the following members, namely :- (a) the Minister in charge of Consumer Affairs in the Central Government, who shall be its Chairman, and (b) such number of other official or non-official members representing such interests as may    |
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