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

State of Jammu-Kashmir - Subsection

Section 6(3) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

(3)For securing the attendance of children or relative, the Tribunal shall have the power of a Judicial Magistrate of First Class as provided under the Code of Criminal Procedure, Samvat 1989.