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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(1)Any person aggrieved with the decision of the certifying authority, in case of rejection or disagree with the percentage of disability assigned by the certifying authority, may appeal against such decision, within three months from the date of issue of disability certificate to the Joint Director (Medical Services) of the district concerned.