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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Uttar Pradesh - Subsection

Section 78(2) in Uttar Pradesh Muslim Waqfs Act, 1960

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely-
(a)the manner in which reference shall be made to a Tribunal; and
(b)the procedure and time-schedule to be followed by a Tribunal,