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 20] [Entire Act] State of Rajasthan - Subsection Section 20(8) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010 (8)A senior citizen shall be considered "indigent" under Section 19 if his monthly income is less than Rs. 1500/ .
