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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Uttarakhand - Subsection

Section 62(2)(a) in Uttrarakhand Waqf Rules, 2017

(a)The authorised officer shall be required to furnish to the Board, securities or sureties for such amount as the Board may specify in that behalf.