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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(2) in Rajasthan Muslim Wakf Regulations, 1964

(2)After the receipt of the return of the income from the Mutawalli the Board shall examine the return and determine the net annual income of the wakf for the purpose of contribution under section 46 of the Act.