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[Section 2(1)] [Section 2] [Complete Act]
Central Government Act
Section 2(1)(o) in The Rehabilitation Council Of India Act, 1992
(o) " visually handicapped" means a person who suffers from any of the following conditions, namely:--
(i) total absence of sight;
(ii) visual acquity not exceeding 6 60 or 20 200 (snellen) in the better eye with the correcting lenses; or
(iii) limitation of the field of vision subtending and angle of degree or worse.