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 7(6)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6)(d) in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013

(d)"Permanently incapacitated" means a person who is covered under the definition of the term "person with disability" as provided in the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (Act No. 1 of 1996).