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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(d) in Haryana Evacuee Properties (Management and Disposal) Act, 2008

(d)"medical authority" for the purposes of this Act shall have the same meaning as assigned to it under clause (p) of section 2 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996);