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

State of Jammu-Kashmir - Subsection

Section 6(1) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

(1)The proceedings under section 5 may be taken against any children or relative in any district-
(a)where he resides or last resided ; or
(b)where children or relative resides.