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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Himachal Pradesh - Subsection

Section 53(3) in Himachal Pradesh Waqf Rules, 2016

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