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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(3)An aggrieved person with disability may submit a representation before the State commissioner, who shall dispose of the representation within a period of sixty days from the date of receipt of the representation:Provided that in case of emergency, the State commissioner shall dispose of such representation within a period of thirty days from the date of receipt of such representation.