Section 13(1)(ii) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

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State of Madhya Pradesh - Subsection

Section 13(1)(ii) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(ii)the Conciliation Officer appointed under rule 10 sends a report under sub-rule (3) of Rule 11 conveying inability ti work out a settlement acceptable to both the parties; or

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State of Madhya Pradesh - Subsection

Section 13(1)(ii) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009