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 Himachal Pradesh - Subsection Section 57(4) in Himachal Pradesh Waqf Rules, 2016 (4)loss of money, stores of articles of the waqf not due to the negligence of the mutawalli or other employees of the waqf;
