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 78] [Entire Act] State of Himachal Pradesh - Subsection Section 78(3) in Himachal Pradesh Waqf Rules, 2016 (3)The filing of all applications before the Tribunal shall be subject to compliance of mandatory provision of section 89.
