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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2)(l) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017

(l)the District Superintendent of Police shall submit to the Deputy Commissioner concerned, a monthly report by the 20th of every month, about the status of crime against senior citizens during the previous month, including progress of investigation and prosecution of registered offences, and preventive steps taken during the month. The DIG, Police shall cause the reports to be compiled, once a quarter, and shall submit them to the Government every quarter.