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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(xiv) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010

(xiv)The Director General of Police shall cause the reports 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.