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

State of Madhya Pradesh - Subsection

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

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