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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Uttarakhand - Subsection

Section 50(3) in Uttrarakhand Waqf Rules, 2017

(3)The budget so prepared under sub-rule (1) shall have a statement furnishing details of the increase, if any, in the income of the auqafs during the current financial year and also the steps taken for its better management and results obtained in Form 21.