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 3] [Entire Act] State of Rajasthan - Subsection Section 3(d) in Rajasthan Muslim Wakf Regulations, 1964 (d)'Employee' means any person in the employment of the Board or in any wakf and includes Imams, Mauzzans, Caretakers, Khadims and persons employed by the Mutawallis;
