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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(3) in Punjab Waqf Rules, 2018

(3)A copy of the application, shall be served on the other party prior to the filing of the same before the Tribunal:Provided that in case of extreme urgency, the Tribunal may, on an application, if considers expedient so to do, dispense with the condition of service of the copy of application on the other party.