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 49] [Entire Act] State of Uttarakhand - Subsection Section 49(9) in Uttrarakhand Waqf Rules, 2017 (9)No sum shall be expended by or on behalf of a waqf unless such sum is included in the budget estimates sanctioned under Section 44 of the Act and in force at the time of incurring the expenditure.
