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

State of Kerala - Subsection

Section 20(2)(v) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

(v)the District Superintendent of Police, or the Police Commissioner as the case may be, shall cause to be published widely in the (sic) and through the Police Stations, an regular intervals, the steps being taken or the protection of life and property of senior citizens;