Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 7 in Tamil Nadu Rights of Persons with Disabilities Rules, 2018 7. Competent Authority for registration of institutions for persons with disabilities and grants to such institutions. - The Commissioner for Welfare of the Differently Abled shall be the competent authority for the purposes of Chapter IX of the Act.
