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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(xiii) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010

(xiii)the District Magistrate shall cause the report to be placed before the District-level Coordination-cum-Monitoring Committee constituted under Rule 22.