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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(2) in Rajasthan Muslim Wakf Regulations, 1964

(2)The grounds on which it is proposed to take action shall be reduced to the form of definite charge or charges which shall be communicated to the person charged together with the statement of the allegations on which each charge is based and any other circumstances which it is proposed to take into consideration in passing orders in the case.