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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(2)(c) in M.P. Rights of Persons with Disabilities Rules, 2017

(c)does not submit the report in time or he is late in submitting the report or the State Government is of opinion that he is not discharging the duties properly or he is committing mistakes, in discharging the duties.