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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009

(3)If the Conciliation Officer is unable to arrive at a settlement within one month if receipt of a reference under rule (12) he shall return the papers received from the Tribunal along with a report in the Form H showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.