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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(3) in M.P. Rights of Persons with Disabilities Rules, 2017

(3)Every Government establishment shall maintain a vacancy based roster for the purpose of calculation of vacancies for persons with benchmark disabilities in the cadre strength as per the instructions issued by the State Government from time to time.