Section 3(3)(b) in The Rehabilitation Council Of India Act, 1992

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

Union of India - Subsection

Section 3(3)(b) in The Rehabilitation Council Of India Act, 1992

(b)such number of members not exceeding seven, as may be nominated by the Central Government, to represent the Ministries of the Central Government dealing with matters relating to persons with disabilities;]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(3)(b) in The Rehabilitation Council Of India Act, 1992