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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4) in Bihar Persons with Disabilities Equal Opportunities, Protection of Rights and Full Participation Rules, 2004

(4)On representation by the applicant the Medical Board may review its decision having regard to all the facts and circumstances of the case and pass such order in the matter as it thinks fit.