Section 50 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
50. Registration.
- Save as otherwise provided under this Act, no person shall establish or maintain any institution for persons with disabilities except in accordance with a certificate of registration issued in this behalf by the competent authority :Provided that an institution for care of mentally ill persons, which holds a valid licence under section 65 of the Mental Health Care Act, 2017 or any other Act for the time being in force, shall not be required to be registered under this Act.
