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

State of Madhya Pradesh - Subsection

Section 20(2)(xiv) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(xiv)The Director General of Police shall cause the report submitted under clause (xii) to be compiled once a quarter and shall submit them to the State Government every quarter as well as every year for inter alia being placed before the State Council of Senior Citizen constituted under rule 21.