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 58] [Entire Act] State of Himachal Pradesh - Subsection Section 58(14) in Himachal Pradesh Waqf Rules, 2016 (14)The investment under sub-rule (13) shall not be pledged, encashed or withdrawn without the prior sanction of the Board.
