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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in Punjab Waqf Rules, 2018

(2)The Election Authority, after going through the objections, and after obtaining any further information from any source, as it may deem appropriate, and after giving personal hearing to the objector or petitioner or to any other person, if it feels necessary, shall pass orders with regard to the objections.