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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Jammu-Kashmir - Subsection Section 63(3) in Jammu and Kashmir Wakafs Act, 2001 (3)The Chairman, Tehsil Committee shall, before imposing punishment under sub-section (1) or sub-section (2), provide such person a reasonable opportunity of being heard.
