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

State of Maharashtra - Subsection

Section 22(1) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010

(1)The State Government may, by order, establish a District Committee of Senior Citizens for each District to advise in effective and coordinated implementation of the Act at district level, and to perform such other functions in relation to senior citizens at the district level, as the State Government may, specify.