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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Himachal Pradesh - Subsection

Section 58(4) in Himachal Pradesh Waqf Rules, 2016

(4)All such moneys shall immediately be deposited in-
(a)a Scheduled Bank as defined in the Reserve Bank of India, Act, 1934 (2 of 1934), or
(b)a Post Office Savings Bank Account, or
(c)The Himachal Pradesh State Co-operative Bank.