Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 18] [Section 16] [Entire Act] Union of India - Subsection Section 16(6) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 (6)The Appellate Tribunal shall make an endeavour to pronounce its order in writing within one month of the receipt of an appeal.
