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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(5) in Uttrarakhand Waqf Rules, 2017

(5)The inquiry officer shall record oral evidence of the witnesses and shall follow the procedure laid down in the Code of Civil Procedure, 1908 (5 of 1908) for the appearance of pleader, filing of affidavits, production of documents, examination of witnesses, recording of oral evidence, issue of commission and return of documents and to pass interim order.