Section 25(1) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018
(1)The Government and the local authorities shall take necessary measures for the persons with disabilities to provide.-(a)free healthcare in the vicinity specially in rural area subject to such family income as may be notified ;(b)barrier-free access in all parts of Government and private hospitals and other healthcare institutions and centres ;(c)priority in attendance and treatment.
