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] [Entire Act] State of Himachal Pradesh - Section Section 66 in Himachal Pradesh Waqf Rules, 2016 66. Manner of holding inquiry by the Board. - The Board may authorize the Chief Executive Officer or any other officer of the Board to hold inquiry under sub-section (3) of section 64. The procedure followed for such inquiry shall be the same as provided in rule 52.
