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M/S. National Seeds Corpn. Ltd. vs M.Madhusudhan Reddy & Anr. on 16 January, 2012

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[Section 4] [Complete Act]
Central Government Act
Section 4(1) in The Consumer Protection Act, 1986
(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).