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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(8) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996

(8)The complaint shall be decided, as far as possible, within a period of three months from the date of notice received by the opposite party.the persons with disabilities (equal opportunities, protection of rightsand full participation) Rules, 1996