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State of Himachal Pradesh - Section

Section 82 in Himachal Pradesh Waqf Rules, 2016

82. Proceedings to be open to public.

- The proceedings before the Tribunal shall be open to the public, Provided that the Tribunal may, if it thinks fit, order at any stage of the proceedings that the public generally or any person in particular shall not have access to or remain in the room of the Tribunal.