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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Himachal Pradesh - Subsection

Section 55(2) in Himachal Pradesh Waqf Rules, 2016

(2)The case of waqf having net annual income, not exceeding fifty thousand rupees, submission of statement of accounts shall be sufficient and two percent of such auqaf shall be audited by the auditor of the Board.