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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(3) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(3)On receipt of an appeal, the appellate authority shall, after giving the appellant an opportunity of being heard and after consultation with concerned specialist pass such orders on it as it may deem appropriate.