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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Himachal Pradesh - Subsection

Section 75(d) in Himachal Pradesh Waqf Rules, 2016

(d)refused to act or is incapable of acting or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the interest of the Tribunal.