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State of Uttarakhand - Section

Section 71 in Uttrarakhand Waqf Rules, 2017

71. Proceedings to be open to public.

- The proceedings before the Tribunal shall be open to the public:Provided that the Tribunal may, if it thinks fit, order at any stage of the proceedings that the public generlly or any person in particular shall not have access to or remain in the room of the Tribunal.