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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in M.P. Rights of Persons with Disabilities Rules, 2017

(1)Every Government establishment shall furnish to the local special employment exchange returns in Form-I (Persons with Disabilities Employer’s Return) once in every six months and in Form-II once in every two years.