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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017

(2)The fund shall be applied-
(a)to implement programmes for welfare and rehabilitation of senior citizens ;
(b)to meet medical exigencies of the senior citizens ;
(c)to do all other things that are incidental and necessary in pursuance of the provisions of this Act/Rules.