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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(2) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(2)The Commissioner for Welfare of the Differently Abled and Accounts Officer of Commissionerate for welfare of the differently abled persons shall perform all the transactions connected with the State Fund and Accounts Officer shall maintain proper accounts.