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 21] [Entire Act] State of Rajasthan - Subsection Section 21(3) in Rajasthan Muslim Wakf Regulations, 1964 (3)Persons other than members of the Board who are proposed to be appointed to any committee shall be required to give their consent in writing prior to their appointment.
