Section 59 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
59. Appeal against a decision of certifying authority.
(1)Any person aggrieved with decision of the certifying authority, may appeal against such decision, within such time and in such manner as may be prescribed by the Government, to such appellate authority as the Government may designate for the purpose.(2)On receipt of an appeal, the appellate authority shall decide the appeal in such manner as may be prescribed by the Government.
