Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(l) in The Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995

(l)five persons as far as practicable, being persons with disabilities, to represent non-Governmental organisations or associations which are concerned with disabilities, to be nominated by the Central Government, one from each area of disability, Members: