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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(4) in Uttrarakhand Waqf Rules, 2017

(4)The following persons shall be entitled to inspect records under this rule, namely -
(a)for any waqf other than waqf-alal-aulad, the person interested in such waqf;
(b)for a waqf-alal-aulad, the waqif, his descendents, mutawalli and the beneficiaries of the waqf.