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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Punjab - Subsection

Section 26(3) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016

(3)After hearing the person concerned and holding such inquiry, as he may think fit, the Chief Executive Officer of the Board may confirm, discharge, vary or set aside the order of injunction or pass an appropriate order.