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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Rajasthan - Subsection

Section 74(13) in Rajasthan Muslim Wakf Regulations, 1964

(13)Annual expenditure in connection with the wakf:-
(i)Details of expenditure as per wakf deed.
(ii)Details of expenditure other, than those laid down in the wakf deed and their justification.
(a)Expenditure on servants giving nature of service rendered.
(b)Salary or allowance/s of the Mutawalli/s or persons connected with the wakf.
(c)Individual allowances or stipends (other than servants) as per terms of the wakf deed as well as those not specified in the wakf deed.
(d)Details of expenditure on religious items.
(e)Details of expenditure on education or similar items.
(f)Details of expenditure on charitable items.
(g)Other expenditure.