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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(4) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

(4)A copy of every order passed, whether final or interim on an application, shall be given to the applicant(s) and the opposite party or their representatives, in person, or shall be sent to them through a process server or by registered post.