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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(iv) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(iv)"Commissioner for Welfare of the Differently Abled" means the Head of the Department for Welfare of the Differently Abled persons;