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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(1)Every application for a certificate of registration shall be made to the Commissioner for Welfare of the Differently Abled in Form-III in Schedule-I through District Differently Abled Welfare Officer along with his inspection report and specific recommendations.