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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Himachal Pradesh - Subsection

Section 16(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)The Commissioner shall in all such cases, except where it appears that the object of granting injunction would be defeated by delay, before granting an injunction, give notice of the facts to the trustee or person concerned.