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 51] [Entire Act] State of Himachal Pradesh - Subsection Section 51(1) in Himachal Pradesh Waqf Rules, 2016 (1)The Chairperson or the Chief Executive Officer or any other person authorized by the Board in writing shall authenticate the orders and decisions of the Board.
