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 41] [Entire Act]

State of Himachal Pradesh - Subsection

Section 41(3) in Himachal Pradesh Waqf Rules, 2016

(3)Where there is no Muslim member or ex Muslim member of the Bar Council of a State or Union territory, the Government or the Union territory administration as the case may be, may nominate any senior designated Muslim Advocate, having minimum twenty years practice at the Bar as member of the Board.