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 Chattisgarh - Subsection

Section 20(2)(xiii) in The Chhattisgarh Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

(xiii)the District Magistrate shall cause the report to be placed before the District-Level Co-ordination-cum-Monitoring Committee constituted under rule 22;