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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(3) in Punjab Waqf Rules, 2018

(3)The returning officer shall thereafter hold a summary inquiry into the challenge and may for that purpose,-
(a)require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identify;
(b)put to the person challenged any question necessary for the purpose of establishing his identity and require to answer him on oath; and
(c)administer an oath to the challenger and any other person offering to give evidence.