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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 86(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(2)Notwithstanding the repeal of the said Act, anything done or any action taken under the said Act, shall be deemed to have been done or taken under the corresponding provisions of this Act.The Schedule[See clause (ze) of section 2]Specified Disability