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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Rights of Persons with Disabilities Rules, 2017

(3)The medical authority shall, after due examination -
(i)issue a permanent certificate of disability in cases where there are no chances of variation of disability over time in the degree of disability; or
(ii)issue a certificate of disability indicating the period of validity, in cases where there is any chance of variation over time in the degree of disability.