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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012

(2)On receipt of an application under sub-rule (1), the Presiding Officer shall cause:
(a)Its essential details to be entered in a Register of Maintenance Claim Cases, to be maintained as in Annexure - I, and
(b)Its acknowledgement in Form 'B' to be given notwithstanding anything contained in rule 5, to the applicant or his authorized representative. In case of hand delivery, and its dispatch by post in other cases and the acknowledgement shall specify, inter-alia, the registration number of the application.