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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(m) in The Rehabilitation Council Of India Act, 1992

(m)"regulations" means regulations made under this Act;
(ma)"rehabilitation" refers to a process aimed at enabling persons with disabilities to reach and maintain their optimal physical, sensory, intellectual, psychiatric or social functional levels; [New clause added by Rehabilitation Council of India (Amendment)Act, 2000(38 of 2000) ]