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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(1)(iv) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010

(iv)illiterate or very infirm senior citizens may also be admitted without any formal application if the District Magistrate or other competent authority, designated by him for the purpose, is satisfied that the senior citizen is not in a position to make a formal application, but is badly in need of shelter.