Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Union of India - Subsection Section 42(7) in The Person With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Rules, 1996 (7)The Chief Commissioner may, on such terms as he deems fit and at any stage of the proceedings, adjourn the hearing of the complaint.
