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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Maintenance and Welfare of Parents and Senior Citizens Rules, 2010

(1)On receipt of an application under sub-section (1) of section 5, the Tribunal shall satisfy itself that, -
(a)the application is complete; and
(b)the opposite party or respondent has, prima facie, an obligation to maintain the applicant in terms of section 4.