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 46(4)] [Section 46] [Entire Act] State of Uttarakhand - Subsection Section 46(4)(b) in Uttrarakhand Waqf Rules, 2017 (b)for a waqf-alal-aulad, the waqif, his descendents, mutawalli and the beneficiaries of the waqf.