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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1) in Rajasthan Muslim Wakf Regulations, 1964

(1)The authority which made the order appealed against shall without any avoidable delay, transmit to the Appellate Authority every appeal which is not with-held under regulation 57 together with the comments thereon and the relevant record.