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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttarakhand - Subsection

Section 63(4) in Uttrarakhand Waqf Rules, 2017

(4)On receipt of the suggestions from the Government, if the Board does not agree with any modifications, corrections or alterations made by the Government in the Budget, the Board may forthwith make written representation to the Government with regard to the alterations, corrections or modifications suggested by the Government.