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 63] [Entire Act] State of Himachal Pradesh - Subsection Section 63(1) in Himachal Pradesh Waqf Rules, 2016 (1)Where any person on whom a notice under this Act has been served, desires to be heard through his representative, he shall authorize such representative in writing.
