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 43] [Section 2] [Entire Act] Union of India - Subsection Section 2(h) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 (h)senior citizen means any person being a citizen of India , who has attained the age of sixty years or above;
