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[Cites 0, Cited by 1] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(1) in The Rights of Persons with Disabilities Act, 2016

(1)Any person aggrieved with decision of the certifying authority, may appeal against such decision, within such time and in such manner as may be prescribed by the State Government, to such appellate authority as the State Government may designate for the purpose.