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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(b) in The Rights of Persons with Disabilities Act, 2016

(b)the Minister of State or the Deputy Minister in charge of the Department in the State Government dealing with disability matters, if any, Vice-Chairperson, ex officio;