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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(2)On and from the date of commencement of this Act, every guardian appointed under any provision of any other law for the time being in force, for a person with disability shall be deemed to function as a limited guardian.