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 8] [Entire Act] State of Uttarakhand - Subsection Section 8(2) in Uttrarakhand Waqf Rules, 2017 (2)The Joint Secretary Department of Minority Welfare to Government shall be the Deputy Election Authority for purposes of conduct of elections under these rules.
