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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(7) in Rajasthan Muslim Wakf Regulations, 1964

(7)He shall then classify the expenditure under each separate head, as recorded in the account and work out the totals under each head, and compare them with the directions of the wakf in the wakf deed or according to usage and custom and report in that manner the wishes of the wakif have been complied with.