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 14] [Entire Act] State of Himachal Pradesh - Subsection Section 14(1) in Himachal Pradesh Waqf Rules, 2016 (1)Any person aggrieved by such publication may file objection petition before the Election Authority within seven days of such publication, for addition, deletion or modification of any name.
