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

State of Bihar - Subsection

Section 6(1) in The Bihar Maintenance & Welfare of Parents & Senior Citizens Rules, 2012

(1)On receipt of an application under subsection (1) of section 5, the Tribunal shall satisfy itself that:
(a)The application is complete; and
(b)The opposite party has, prima facie, an obligation to maintain the applicant in terms of section 4.