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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Rajasthan - Subsection

Section 67(8) in Rajasthan Muslim Wakf Regulations, 1964

(8)Where a party to the proceedings applies that any record book or register or set of books or registers be sent for and inspected during the hearing of the case, the applicant shall on the application being granted, pay in cash a sum of Re. 1/- for each such record book or register or set of books or registers.