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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(3) in The Punjab Maintenance and Welfare of Parents and Senior Citizen Rules, 2012

(3)An order passed under sub-rule(1) or under rules 6, 7 or 14(2) as the case may be shall be a speaking order, spelling out the facts of the case as ascertained by the Tribunal along with the reasons for the order.