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 64] [Entire Act] State of Punjab - Subsection Section 64(2) in Punjab Waqf Rules, 2018 (2)The Chairperson or the person authorized by him, shall be competent to appoint an advocate or a legal representative to file or defend a suit, writ, appeal or any other co-related, proceedings on behalf of the Board.
