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[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Rehabilitation Council Of India Act, 1992

(c)[ "handicapped" means a person suffering from any disability referred to in clause (i) of section 2 of the Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (1 of 1996)] [Substituted by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ]