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Supreme Court: It is the Duty of Every Institution to Help Disabled Persons - (14 Aug 2017)

Supreme Court has directed Chhattisgarh Government to constitute requisite Medical Board within two days to examine a candidate suffering from Thalassemia, which is a benchmark disability under Right of Persons with Disabilities Act, 2016, under disability quota for admission to any medical stream.

Tags : SUPREME COURT   RIGHT OF PERSONS WITH DISABILITIES ACT  

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