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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Himachal Pradesh - Subsection

Section 44(1) in Himachal Pradesh Waqf Rules, 2016

(1)After the appointment of the members of a newly constituted Board, notified under section 13, the Government shall notify the first meeting of the Board, for the election of the Chairperson as provided in rule 42. The notification shall state that at such meeting the Chairperson shall be elected.