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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in M.P. Rights of Persons with Disabilities Rules, 2017

(1)For the purpose of sub-section (1) of section 51 of the Act, the officer nominated, by the Commissioner/Director, Social Justice and Disabled Welfare shall be the authorised officer for the purpose of registration of the institution to be established under section 50 of the Act.