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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(3)In cases where the Government of India has issued guidelines on the composition of medical and certifying authorities or appellate authorities, competent to evaluate and assess specific disabilities or the method of such assessments, such guidelines shall be followed, unless specifically exempted by the Government, notwithstanding anything listed in the Schedule II.