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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Rules, 1996

(2)The Chief Commissioner on receipt of a complaint shall refer a copy of the complaint to the opposite party/parties mentioned in the complaint directing him to give his version of the case within a period of thirty days or such extended period not ex­ceeding fifteen days as may be granted by the Chief Commissioner.