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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(1) in Rajasthan Muslim Wakf Regulations, 1964

(1)No copy of any record or of any part thereof or of any proceedings, paper or other document in any record shall be made, except on paper sheets provided by the person who has obtained an order for the copy and upon payment of the fees hereinafter mentioned.