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[Cites 0, Cited by 4] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(2) in The Rights of Persons with Disabilities Act, 2016

(2)Notwithstanding the repeal of the said Act, anything done or any action taken under the said Act, shall be deemed to have been done or taken under the corresponding provisions of this Act.The Schedule[See clause (zc) of section 2]Specified Disability