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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(3) in The Delhi Maintenance and welfare of Parents and Senior Citizens Rules, 2009

(3)If the Conciliation Officer is unable to arrive at a settlement within one month of receipt of a reference under rule (12), he shall return the papers received from the Tribunal along with a report in From `H',Showing efforts made to bring about a settlement and the points of difference between the two parties which could not be reconciled.