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

State of Punjab - Subsection

Section 5(2) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012

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