Legal Document View

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

State of Kerala - Subsection

Section 20(2)(xiv) in The Kerala Maintenance and Welfare of Parents and Senior Citizens 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 Citizens constituted under rule 21.