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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttarakhand - Subsection

Section 28(2) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019

(2)The procedure for calling for applications for appointment of trustees,priests, Rawals etc, verification of antecedents and other matters shall be such as may be prescribed;