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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012

(1)The District Superintendent of Police and in the case of cities having a Police Commissioner, such Police Commissioner shall take all necessary steps, subject to such guidelines as the Government may issue from time to time for the protection of life and property of senior citizens.