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

State of Madhya Pradesh - Subsection

Section 20(2)(xii) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(xii)the District Superintendent of Police shall submit to the Director General of Police and to the District Magistrate a monthly report by the 20th of every month about the status of crime against senior citizen during the previous month including progress of investigation and prosecution of registered offences preventive steps taken during the month.