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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Himachal Pradesh - Subsection

Section 49(2) in Himachal Pradesh Waqf Rules, 2016

(2)Permission on application for inspection of record or proceedings of the Board or any committee may be granted by the Chief Executive Officer on payment of fifty rupees per hour or fraction thereof or as fixed by the Board from time to time, which shall be deposited by the applicant in advance with the office of the Board.