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 44] [Entire Act] State of Himachal Pradesh - Subsection Section 44(3) in Himachal Pradesh Waqf Rules, 2016 (3)The name of the candidate to the post of Chairperson shall be proposed by a member who shall be seconded by another member. The voting shall be by secret ballot.
