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

State of Madhya Pradesh - Subsection

Section 12(1) in M.P. Maintenance and Welfare of Parents and Senior Citizen Rules, 2009

(1)In case the Tribunal receives a report from the Conciliation Officer under sub-rule (2) of Rule 11, along with memorandum of settlement it shall give notice to both parties to appear before it on a date to be specified in the notice and confirm the settlement.