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46. Non-discrimination in the built environment.

The appropriate Governments and the local authorities shall, within the limits of their economic capacity and development, provide for

(a) ramps in public buildings;

(b) adaptation of toilets for wheel chair users;

(c) braille symbols and auditory signals in elevators or lifts;

(d) ramps in hospitals, primary health centres and other medical care and rehabilitation institutions.









  

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