Section 8(5) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018
(5)If the application for renewal of certificate of registration is made before its expiry as specified in the proviso to sub-rule (4), the certificate of registration shall continue to be in force until orders are passed on the application and the certificate of registration shall be deemed to have expired, if application for its renewal is not made within sixty days as specified in the said provision.
