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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4)(b) in M.P. Rights of Persons with Disabilities Rules, 2017

(b)that the institution is registered under the Indian Societies Registration Act, 1860 (No. 21 of 1860) or under any other law for the time being in force in the State and a copy of such registration certificate along with the bye-law and memorandum of association of the society shall be submitted with the application;