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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1)(ii) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009

(ii)the Conciliation Officer appointed under rule 10 sends a report under sub-rule (3) of rule 11, conveying his inability to arrive at a settlement acceptable to both the parties, or