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 42] [Entire Act] State of Punjab - Subsection Section 42(2) in Punjab Waqf Rules, 2018 (2)The fee for obtaining a copy of the proceedings and other records of the Board shall be such as is prescribed under the Punjab Right to Information Rules, 2007, framed under the Right to Information Act, 2005 (Central Act, No. 22 of 2005).
