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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(3) in Uttrarakhand Waqf Rules, 2017

(3)Selection of a member referred to in clause (c) of sub-section (4) of Section 83 of the Act shall be made by a Board headed by the Secretary (Law) in the Government as Chairperson; an Islamic Scholar of repute; and Chairman/Member of Bar Council as members.