Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttarakhand - Subsection

Section 67(4) in Uttrarakhand Waqf Rules, 2017

(4)A copy of the memorandum of application, shall be served on the other party prior to filing of the same before the Tribunal:Provided that in cases of extreme urgency, the Tribunal may, on an application if considers expedient so to do, dispense with the service of the copy of the application on the other party.