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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Himachal Pradesh - Subsection

Section 56(2) in Himachal Pradesh Waqf Rules, 2016

(2)The mutawalli of auqaf shall within such time as may be fixed by the Board and in such form as may be determined by the Board, submit a return of the net annual income of the waqf to the Chief Executive Officer.