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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(ii) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(ii)The team shall consist of the District Differently Abled Welfare Officer, one representative of any association for the persons with disabilities or a registered organization and any other official or non official as nominated by the designated authority.