Section 13(2)(d) in The Rehabilitation Council Of India Act, 1992

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Union of India - Subsection

Section 13(2)(d) in The Rehabilitation Council Of India Act, 1992

(d)shall be entitled to give any evidence in any court as an expert under section 45 of the Indian Evidence Act, 1872 (1 of 1872) on any matter relating to the handicapped:

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Union of India - Subsection

Section 13(2)(d) in The Rehabilitation Council Of India Act, 1992