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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Uttarakhand - Subsection

Section 49(3) in Uttrarakhand Waqf Rules, 2017

(3)The Board shall scrutinise the budget proposal and ensure that provision has been made therein for the obligatory expenditure referred to in sub-section (2) of Section 44 of the Act and for carrying out the purpose which may have been specifically enjoined on the waqf by the deed of waqf.