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 67] [Entire Act] State of Uttarakhand - Subsection Section 67(8) in Uttrarakhand Waqf Rules, 2017 (8)Maximum three applications each by the applicant and the respondent shall be allowed for adjournments on any ground and not thereafter.
