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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in The Rehabilitation Council Of India Act, 1992

(4)The report of a Visitor shall be treated as confidential unless in any particular case the Chairperson otherwise, directs:Provided that if the Central Government requires a copy of the report of a Visitor, the Council shall furnish the same.