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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Uttarakhand - Subsection

Section 67(7) in Uttrarakhand Waqf Rules, 2017

(7)Reply to the written statement preferred before the Tribunal may not be entertained after sixty days have elapsed from the date of filing the written statement:Provided that if the Tribunal is satisfied that the applicant was prevented by sufficient cause from filing the reply within the said period of sixty days, it may entertain the reply within a further period of thirty days, but not thereafter.