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 60] [Entire Act] State of Punjab - Subsection Section 60(1) in Punjab Waqf Rules, 2018 (1)Every application shall set forth a clear statement of facts concisely and under distinct and separate heads, by clearly stating the grounds on which it has been filed, and the relief claimed therein, shall also be numbered consecutively.
