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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(1) in Himachal Pradesh Waqf Rules, 2016

(1)The Chief Executive Officer shall prepare in Form HPWB-XV before the third week of January every year, a budget in respect of the financial year next ensuing, showing the estimated receipts and expenditure of each of the waqf, under the direct management of the Board, showing therein the estimated receipts and expenditure and submit it to the Board for its approval.