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

State of Kerala - Subsection

Section 20(2)(xii) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

(xii)the District, Superintendent of Police/Police Commissioner shall submit to the Director General of Police and to the District Magistrate, a monthly report by the 20th of every month, about the details 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.