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 65] [Entire Act] State of Uttarakhand - Subsection Section 65(4) in Uttrarakhand Waqf Rules, 2017 (4)Tenure of the member so selected under sub-rule (3) shall be for a period of three years, extendable for a further period of two years at a time.
