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 76] [Entire Act] NCT Delhi - Subsection Section 76(xii) in Delhi Wakf Board Regulations, 1963 (xii)No such contribution shall be payable to a mutwalli, person or Managing Committee of a wakf of which net income does not exceed Rs. 100/- per year.
