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 57] [Entire Act] State of Himachal Pradesh - Subsection Section 57(3) in Himachal Pradesh Waqf Rules, 2016 (3)The Board may, on application from a mutawalli, by order sanction remission or reduction of the contribution to be paid by mutawalli in the following cases, namely-
