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 Punjab - Subsection Section 57(1) in Punjab Waqf Rules, 2018 (1)The appointment of Chairman under clause (a) of sub-section (4) of section 83, shall be on deputation basis, subject to usual terms of deputation.
