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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Himachal Pradesh - Subsection

Section 57(2) in Himachal Pradesh Waqf Rules, 2016

(2)The reduction or remission sanctioned by the Board shall be operative only for the year for which it is sanctioned. Where its continuance in subsequent year is found necessary, the Board shall give fresh sanction.