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

State of Andhra Pradesh - Subsection

Section 21(2)(xi) in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011

(xi)the District Superintendent of Police / Commissioner of Police shall submit to the Director General of Police and to the District Magistrate, a monthly report by 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.