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 63] [Entire Act] State of Uttarakhand - Subsection Section 63(9) in Uttrarakhand Waqf Rules, 2017 (9)No sum shall be expended by the Board unless such sum is included in the budget estimates sanctioned under Section 78 of the Act and in force at the time of incurring the expenditure.
