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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(3) in Rajasthan Muslim Wakf Regulations, 1964

(3)In the case of books, registers, maps or plans, or extracts thereof, no general rule can be laid down. In each case a charge shall be fixed by the Secretary with reference to the quantity, difficulty or intricacy of the work to be done.