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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Madhya Pradesh - Subsection

Section 30(3) in The M.P. Wakf Rules, 2000

(3)Notwithstanding anything contained in sub-rule (1), the Tribunal taking into account the number of respondents and their places of residence or work and other circumstances direct that notice of the application shall be served upon the respondent in any other manner as it appears to the Tribunal just and convenient.