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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Rules, 2017

(2)The notice shall require the opposite party to appear in person, on the date to be specified in the notice and to show cause, in writing, as to why the application should not be allowed and shall also inform that, in case the opposite party fails to respond, the Tribunal shall proceed ex parte.