Section 2(f) in The Gujarat Physically Handicapped Persons (Employment in Factories) Act, 1982
(f)"physically handicapped person" means a person who, on account of any deficiency, injury, disease or congenital deformity, is substantially handicapped in obtaining or keeping employment, or in undertaking work on his own account, of a kind which but for such deficiency, injury, disease or deformity would be suited to his age, experience and qualifications;
