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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Himachal Pradesh - Subsection

Section 79(4) in Himachal Pradesh Waqf Rules, 2016

(4)A copy of the memorandum of application, shall be served on the other party prior to filing of the same before the Tribunal:Provided that in cases of extreme urgency, the Tribunal may, on an application if considers expedient so to do, dispense with the service of the copy of the application on the other party.