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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(2)The State commissioner on receipt of a complaint shall refer a copy of the complaint to the opposite party/ parties mentioned in the complaint directing him to give his version of the case within a period of thirty days or such extended reasonable period as may be granted by the State commissioner.