Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 16] [Entire Act] Union of India - Subsection Section 16(2) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 (2)On receipt of an appeal, the Appellate Tribunal shall, cause a notice to be served upon the respondent.
