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 87] [Entire Act] State of Himachal Pradesh - Subsection Section 87(4) in Himachal Pradesh Waqf Rules, 2016 (4)No fee shall be paid by the Board or its authorized representative, with respect to applications, written statements, replies, documents connected with the matter in question before the Tribunal.
