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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in M.P. Rights of Persons with Disabilities Rules, 2017

(1)The Medical Officer in-charge of the Government Hospitals shall be the Authorised officer to issue the disability certificate. The Chief Medical and Health Officer/Civil surgeon of the concerned district shall appoint authorised officers for all hospitals separately under their jurisdiction.