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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(1) in Himachal Pradesh Waqf Rules, 2016

(1)The Board shall authorize one of its officers (hereinafter referred to as "the authorized officer") to receive all payments to the Waqf Fund; to issue receipts and to make payments on behalf of the Board.