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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(2)(b) in Punjab Waqf Rules, 2018

(b)the person appearing in response to the notice referred to in sub-rule (1), shall be heard on the date, time and place fixed for hearing, and the Inquiry Officer may grant adjournment from time to time for filing written statement containing objections and suggestions;