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[Cites 0, Cited by 0] [Section 43(7)] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(7)(b) in Uttrarakhand Waqf Rules, 2017

(b)No suit or other legal proceedings shall lie in any civil court in respect of any dispute/question or other matter relating to the election of Chairperson or member of the Board.