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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(1) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(1)All existing public buildings shall be made accessible in accordance with the rules formulated by the Government within a period not exceeding five years from the date of notification of such rules :Provided that the Government may grant extension of time on a case to case basis for adherence to this provision depending on financial resources and other related parameters.