AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Maintenance and Welfare of Parents and Senior Citizens Act, 2007

12. Option regarding maintenance in certain cases.-

Notwithstanding anything contained in Chapter IX of the Code of Criminal Procedure, 1973 (2 of 1974) 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.



Maintenance and Welfare of Parents and Senior Citizens Act, 2007 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement.