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 44] [Entire Act] State of Himachal Pradesh - Subsection Section 44(9) in Himachal Pradesh Waqf Rules, 2016 (9)Expenses for the conduct of election of the members and the Chairperson of the Board shall be borne by the State Government.
