Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(1)(c) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009 (c)"blood relations", in the context of a male and a female inmate mean father-daughter, mother-son, and brother-sister (not cousins);