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[Cites 0, Cited by 3] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007

(3)Subject to any rule that may be made in this behalf, the Tribunal may, for the purpose of adjudicating and deciding upon any claim for maintenance, choose one or more persons possessing special knowledge of any matter relevant to the inquiry to assist it in holding the inquiry.