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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(1) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(1)No child with disability shall be separated from his or her parents on the ground of disability except on an order of competent court, if required, in the best interest of the child.