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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

(2)Where it appears to the Tribunal that, in consequence of any decision of a Competent Civil Court, any order made under section 9 should be cancelled or varied, it shall cancel the order or, as the case may be, vary the same accordingly.