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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(1)On receipt of an appeal the appellate Tribunal shall after registering the case and assigning an appeal number cause notice to be served upon the respondent under its seal and signature in Form "K".