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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007

(3)For securing the attendance of children or relative the Tribunal shall have the power of a Judicial Magistrate of first class as provided under the Code of Criminal Procedure, 1973 (2 of 1974).