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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(3) in Himachal Pradesh Waqf Rules, 2016

(3)The authorized officer shall grant receipts for all moneys received by him to the credit of the Waqf Fund. Counter foil receipt bearing printed receipt numbers shall be maintained for the purpose.