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State of Madhya Pradesh - Section

Section 7 in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

7. Procedure in case of non-appearance by the Opposite Party.

- In case despite service of notice the opposite party fails to show cause in response to a notice the tribunal shall proceed ex parte by taking evidence of the applicant and making such other inquiry as it may deems fit and shall pass an order disposing of the application.