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[Cites 0, Cited by 5] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Rehabilitation Council Of India Act, 1992

(1)It shall be the duty of the Member-Secretary to keep and maintain the Register in accordance with the provisions of this Act and any order made by the Council and from time to time to revise the Register and publish it in the Official Gazette.