AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

69. Punishment for fraudulently availing any benefit meant for persons with disabilities.

Whoever, fraudulently avails or attempts to avail, any benefit meant for persons with disabilities, shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to twenty thousand rupees or with both.



Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys