Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(iv) in Government of Rajasthan Maintenance of Parents and Senior Citizens Rules, 2010

(iv)in response to the notice issued under sub-rule (1) of Rule 12, one or both the parties decline to confirm the settlement worked out by the Conciliation Officer, the Tribunal shall give to both the parties an opportunity of leading evidence in support of their respective claims, and shall, after a summary inquiry as provided in sub-Section (1) of Section 8, pass such order as it deems fit.