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

State of Madhya Pradesh - Subsection

Section 6(2) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(2)The notice shall requires the opposite party to appear in person on the date ti be specified in the notice and to show cause in writing as to why the application should not be granted and shall also inform that in case he fails to respond to it the Tribunal shall proceed ex parte.