delhi high court
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Under Section 42 of the Act, Rights of Persons with Disabilities Act, 2016 making available tools to provide access to information and communication technology to persons with disabilities is mandatory in law and not providing the same would also constitute an offence under Section 89 and 90 of the said Act.

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In order to enhance the accessibility of television programmes for the hearing impaired, Union Minister Shri Prakash Javadekar announced the implementation of