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 51] [Entire Act] State of Rajasthan - Subsection Section 51(iii) in Rajasthan Muslim Wakf Regulations, 1964 (iii)recovery from pay of the whole or part of any pecuniary loss caused to the Board by negligences or breach of orders;
