Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 72(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(2)The Government shall cause the annual and the special reports of the State Commissioner for persons with disabilities to be laid before each House of State Legislature along with a memorandum of action taken or proposed to be taken on the recommendation of the State Commissioner and the reasons for non-acceptance of recommendations, if any.