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

State of Kerala - Subsection

Section 20(2)(xiii) in The Kerala 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 constitute under rule 22;