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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Himachal Pradesh - Subsection

Section 51(3) in Himachal Pradesh Waqf Rules, 2016

(3)All correspondence emanating from the Board shall be in the name of the Chairperson or the Chief Executive Officer or any other person authorized by the Board in writing and all correspondence with the Board shall be addressed to the Chairperson or the Chief Executive Officer or any other person authorized by the Board in writing.