Section 2(1) in Punjab Rights of Persons with Disabilities Rules, 2019
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Rights of Persons with Disabilities Act, 2016 (Central Act No. 49 of 2016);(b)"certificate" means a certificate of disability issued by a certifying authority referred to in sub-section (1) of section 57 of the Act;(c)"certificate of registration" means a certificate of registration issued by the competent authority under section 50 of the Act;(d)"Form" means a form appended to these rules;(e)"section" means the section of the Act; and(f)"State Government" means the Government of the State of Punjab in the Department of Social Security and Women and Child Development.
