Section 42(2) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(2)Where a certificate in respect of an institution has been revoked under sub-section (1) such institution shall cease to function from the date of such revocation:Provided that where an appeal lies under section 43 against the order of revocation such institution shall cease to function:(a)where the appeal has been preferred after the expiry of the period, prescribed for the filing of such appeal; or(b)where such appeal has been preferred, but the order of revocation has been upheld from the date of the order of appeal.
