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

State of Madhya Pradesh - Subsection

Section 42(2) in M.P. Rights of Persons with Disabilities Rules, 2017

(2)The District Level Committee shall solve the problems facing by the disabled persons and take action for entire rehabilitation in co-ordination with all departments of Government/non-Government organisations and shall monitor and evaluate the action taken.