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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

(1)The Government may establish and maintain such number of old-age homes at accessible places, as it may deem necessary, in a phased manner, beginning with at least one in each division to accommodate in such homes a minimum of one hundred fifty senior citizens who are indigent.