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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(1) in Himachal Pradesh Waqf Rules, 2016

(1)Every mutawalli or Secretary of the Committee managing, the Waqf, having a gross annual income exceeding twenty five thousand rupees, shall submit a budget at least thirty days before the beginning of the financial year to the Board showing its probable receipts and expenditure for the ensuing financial year in Form HPWB-XV.