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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(2)(a) in Uttrarakhand Waqf Rules, 2017

(a)For the election of Muslim Members of Parliament from the State or as the case may be, the National Capital Territory of Delhi under Section 14(1)(b)(i) of the Act, from the Secretary General, Lok Sabha/Rajya Sabha;