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[Cites 0, Cited by 2] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(b) in The Rights of Persons with Disabilities Act, 2016

(b)committed or has caused to be committed any breach of rules or any conditions subject to which the certificate was granted, it may, after making such inquiry, as it deems fit, by order, revoke the certificate: