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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(6) in Rajasthan Muslim Wakf Regulations, 1964

(6)The Board may in the case of any particular wakf reduce or remit such contributions for such time as it thinks fit.Fees payable for inspection of Proceedings and Records of Boards and for issue of copies [under section 68(2)(i)]