Legal Document View

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
[Cites 0, Cited by 0] [Section 65(9)] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(9)(c) in Rajasthan Muslim Wakf Regulations, 1964

(c)whether the wakf is indebted, and if so, the names of the creditors, the date of each loan, the amounts of each loan, the rates of interest and the present position should be noted. If necessary, a scheme of repayment within a reasonable time should be prepared in consultation with the Mutawalli and enclosed with his report.