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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2) in Punjab Waqf Rules, 2018

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