Section 91 — Punishment for fraudulently availing any benefit meant for persons with benchmark disabilities.

The Rights of Persons with Disabilities Act, 2016.
Whoever, fraudulently avails or attempts to avail any benefit meant for persons with benchmark disabilities, shall be punishable with imprisonment for a term which may extend to two years or with fine which may extend to one lakh rupees or with both.

Official Hindi (PDF) ↗

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