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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(2) in The Haryana Maintenance of Parents and Senior Citizen Rules, 2009

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