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State of Jammu-Kashmir - Section

Section 11 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

11. Change of Address.

- If a member changes his address, he shall intimate his new address to the Member-Secretary who shall thereupon enter his new address, in the official records but if he fails to notify his new address, the address in the official records shall for all purposes be deemed to be member's correct address.