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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(2) in Himachal Pradesh Waqf Rules, 2016

(2)Where there is no Muslim member of Parliament or ex Muslim member of Parliament and the Muslim member of State Legislature or ex-Muslim member of State Legislature, the State Government may nominate such persons as the members of the Board as it deems fit.