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 74] [Entire Act] State of Himachal Pradesh - Subsection Section 74(3) in Himachal Pradesh Waqf Rules, 2016 (3)The terms and conditions of appointment including salary and allowances payable to the Member appointed Under Sub-rule (3) rule 71 shall be fixed by the Government by notification, separately.
