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Karnataka HC Directs Police Stations to Maintain List of Senior Citizens in Their Jurisdiction - (24 Nov 2016)

Karnataka High Court has directed State Government to ensure that each police station maintains an up-to-date list of senior citizens in its jurisdiction, if no such list is maintained as per provisions of Karnataka Maintenance and Welfare of Parents and Senior Citizens Rules, 2009.

Tags : KARNATAKA HIGH COURT   SENIOR CITIZENS   KARNATAKA MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS RULES  

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