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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Haryana - Subsection Section 23(8) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009 (8)A senior citizen shall be considered 'indigent' under section 19 if his monthly income is less than Rs 1500/-.
