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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(5) in Himachal Pradesh Waqf Rules, 2016

(5)If the Board is satisfied that adequate provision for certain items has not been made in the budget, it shall have power to modify it in such manner as may be necessary to secure such provision and return it to the mutawalli concerned.