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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(1) in Punjab Waqf Rules, 2018

(1)For conducting an enquiry under sub-section (1) of section 39, a notice shall be sent by the Chief Executive Officer or any other person authorized by the Board to the interested parties informing them, the date, time and place, fixed for holding the same.