Section 13 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
13. Deposit of maintenance amount.
- When an order is made under this Chapter, the children or relative(s) who is/are required to pay any amount, in terms of such order shall, within thirty days of the date of announcing the order by the Tribunal, deposit the entire amount ordered in such manner as the Tribunal may direct.
