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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Himachal Pradesh - Subsection

Section 54(3) in Himachal Pradesh Waqf Rules, 2016

(3)The Board shall scrutinize the budget proposals and ensure that provision has been made therein for the obligatory expenditure to be incurred under the Act and the administrative charges that shall be payable by the waqf to the Board.