Legal Document View

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
[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(2)(v) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(v)the District Superintendent of Police shall cause to be publicised widely in the media and through the Police Station at regular intervals the steps being taken for the protection of life and property of senior citizens.