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 48] [Entire Act] State of Punjab - Subsection Section 48(1) in Punjab Waqf Rules, 2018 (1)For the purpose of taking an action under sub-section (1) of section 64, an inquiry Officer shall be appointed by the Board, and inquiry shall be conducted by him in the manner, as provided in rule 46 of these rules.
