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Karnataka High Court Directs State to Ensure Minimum Standards in Old Age Homes - (06 Jan 2021)

CIVIL

Karnataka High Court has directed the State government to place on record details about number of old age homes established by it in Bengaluru urban district and also prescribe a scheme under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 to ensure that minimum standards are maintained even by private old age homes operating in the city.

Tags : KARNATAKA HIGH COURT   OLD AGE HOMES  

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