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

State of Goa - Subsection

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

(xiv)the Director General of police shall cause the report submitted under clause (xii) to be compiled, once a quarter and shall submit them to the Government every quarter as well as every year for, inter alia, being placed before the State Council of Senior Citizens constituted under rule 21.