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] [Entire Act] State of Himachal Pradesh - Section Section 83 in Himachal Pradesh Waqf Rules, 2016 83. Order of Tribunal. (1)The Tribunal shall decide the Application within the period of one year from the date of filing.(2)Every order of the Tribunal shall be in writing and shall be signed and dated under its seal.
