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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(1) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(1)Every Government establishment shall appoint a Grievance Redressal Officer for the purpose of section 20 and shall inform the State Commissioner about the appointment of such officer.