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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014

(2)A maintenance order made under the Act shall have the same force and effect as an order passed under Chapter IX of the Code of Criminal Procedure, Samvat 1989 and shall be executed in the maimer prescribed for the execution of such order by that Code.