Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Rajasthan - Subsection Section 62(8) in Rajasthan Muslim Wakf Regulations, 1964 (8)The manner in which the wakf is administered at present, that is, whether a under scheme settled by a court of law or by a popularly constituted committee.
