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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(4)(a) in M.P. Rights of Persons with Disabilities Rules, 2017

(a)that the institution has been working in the field of rehabilitation of persons with disabilities for more than three years immediately before the date on which application has been made;