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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(2) in Rajasthan Muslim Wakf Regulations, 1964

(2)The authority to which the appeal lies may direct transmission to it of any appeal with-held under regulation 57 and thereupon such appeal shall be transmitted to that authority together with the comments of the authority with-holding the appeal and the relevant records.