Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Himachal Pradesh - Subsection Section 52(1) in Himachal Pradesh Waqf Rules, 2016 (1)Notice of an inquiry under sub-section (1) of section 39 shall be sent to the interested parties informing them the date, time and place fixed for holding the same.
