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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010

(2)If the Conciliation Officer succeeds in working out a settlement acceptable to both the parties he shall draw up a memorandum of settlement in Form-E, get its signed by both parties and forward it to the Tribunal with a report in Form-F, along with all records of the case received from the Tribunal.