Section 20(1)(B) in M.P. Rights of Persons with Disabilities Rules, 2017

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(B)In constructed buildings :-

(i)to make ramp in public buildings;

(ii)to make comfortable toilets for the persons with disabilities;

(iii)to provide brail/signs and hearing signs in the lift;

(iv)to make ramp in hospitals, primary health centers, places for medical treatment and rehabilitation;

(v)to make barrier free access for persons with disability in the Government offices.

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