Section 42 — Access to information and communication technology.
The Rights of Persons with Disabilities Act, 2016.
The appropriate Government shall take measures to ensure that,— (i) all contents available in audio, print and electronic media are in accessible format; (ii) persons with disabilities have access to electronic media by providing audio description, sign language interpretation and close captioning; (iii) electronic goods and equipment which are meant for every day use are available in universal design.Open in Lexace · Ask the AI about this section