Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in Rajasthan Muslim Wakf Regulations, 1964

(2)The rules laid down in the State General Financial Rules in this behalf shall be followed mutatis mutandis in matters relating to security deposit. For this purpose the expression "State Government" or "Head of Department" wherever it occurs in the said rules shall mean the Board and the expression 'Government servant' wherever it occurs thereunder shall mean the employee of the Board,