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State of Punjab - Section

Section 63 in Punjab Waqf Rules, 2018

63. Code of Civil Procedure and the Punjab Haryana High Court Rules to be generally followed [Section 109 xxv].

- In deciding any question relating to the procedure, not specifically provided by the Act or in these rules, the Tribunal shall, be guided by the provisions of the Code of Civil Procedure, 1908 (5 of 1908) and the Punjab and Haryana High Court Rules.