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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(5) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

(5)Where the children or relative is residing out of State, the summons shall be served by the Tribunal through such authority, as the Government may by notification in the Government Gazette, specify in this behalf.