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 78] [Entire Act] State of Uttarakhand - Subsection Section 78(3) in Uttrarakhand Waqf Rules, 2017 (3)The Government shall finalise the annual report of the Board by the end of September and such report shall be laid before the House or both the Houses of State Legislature, as the case may be, in its next session.
