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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 2003

9.

The appellate Medical Board shall be established at the Divisional level consisting of the Dean of Government Medical college, two specialists not below the rank of Associate Professor in the Medical College (with at least one from the concerned impairment) and the Director Health Services or his nominee.