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[Cites 0, Cited by 6] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007

(1)The State Government may establish and maintain such number of oldage homes at accessible places, as it may deem necessary, in a phased manner, beginning with at least one in each district to accommodate in such homes a minimum of one hundred fifty senior citizens who are indigent.