Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Madhya Pradesh - Subsection Section 5(2) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009 (2)In case where the Tribunal find any lacuna in the application it may direct the applicant to rectify such lacuna within a reasonable time limit.
