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 20] [Entire Act] State of Rajasthan - Subsection Section 20(6) in Rajasthan Muslim Wakf Regulations, 1964 (6)The amendment motion shall come before the meeting for discussion and will accordingly be put to vote.Constitution and functions of committees of the Board [under section 68(2)(c)]
