Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(4) in Punjab Waqf Rules, 2018

(4)For the purposes of this rule, a certified copy of an entry in the electoral roll of any of the categories of the member of the Board, shall be sufficient proof of fact that the person referred to in that entry, is an elector for that category of member of the Board.