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Union of India - Section

Section 20 in The Rights of Persons with Disabilities Rules, 2017

20. Validity of certificate of disability issued under the repealed Act.

-The certificate of disability issued under the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996) shall continue to be valid after commencement of the Act for the period specified therein.