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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(2)Any person or registered organisation who or which has reason to believe that an act of abuse, violence or exploitation has been, or is being, or is likely to be committed against any person with disability, may give information about it to the Executive Magistrate within the local limits of whose jurisdiction such incidents occur.