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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(3)(b) in M.P. Rights of Persons with Disabilities Rules, 2017

(b)issue a temporary certificate of disability in cases where there is any chance of variation over time in the degree of disability and indicate the period of validity.