Section 12 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
12. Option regarding maintenance in certain cases.
- Notwithstanding anything contained in Chapter IX of the Code of Criminal Procedure, Samvat 1989, where a senior citizen or a parent is entitled for maintenance under the said Chapter and also entitled for maintenance under this Act may, without prejudice to the provisions of Chapter IX of the said Code, claim such maintenance under either of those Acts but not under both.
