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 8] [Entire Act] State of Himachal Pradesh - Subsection Section 8(1) in Himachal Pradesh Waqf Rules, 2016 (1)The State Government may after receipt of the list of auqaf referred to in sub-section (2) of section 5 published in the official Gazette and within a month send it to the revenue authorities.
