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 26] [Entire Act] State of Himachal Pradesh - Subsection Section 26(2) in Himachal Pradesh Waqf Rules, 2016 (2)Counting shall be arranged at the end of the polling for the election of each category of members specified in clause (b) of sub-section (1) of section 14.
