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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(b) in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

(b)"appellate authority" means an authority notified under subsection (3) of section 14 or sub-section (1) of section 53 or designated under sub-section (1) of section 59, as the case may be ;