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[Cites 0, Cited by 13] [Entire Act]

Union of India - Section

Section 40 in The Rights of Persons with Disabilities Act, 2016

40. Accessibility.

- The Central Government shall, in consultation with the Chief Commissioner, formulate rules for persons with disabilities laying down the standards of accessibility for the physical environment, transportation, information and communications, including appropriate technologies and systems, and other facilities and services provided to the public in urban and rural areas.