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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Rights of Persons with Disabilities Act, 2016

(2)The appropriate Government shall endeavor that the persons with disabilities are,-
(a)not obliged to live in any particular living arrangement; and
(b)given access to a range of in-house, residential and other community support services, including personal assistance necessary to support living with due regard to age and gender.