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

State of Madhya Pradesh - Subsection

Section 10(3) in M.P. Rights of Persons with Disabilities Rules, 2017

(3)Every establishment shall produce for inspection the records maintained under these rules on demand to the authorities under the Act and shall supply such information which may be required for the purpose of ascertaining whether the provisions are being complied with or not.