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[Cites 0, Cited by 0] [Section 62(5)] [Section 62] [Entire Act]

State of Uttarakhand - Subsection

Section 62(5)(b) in Uttrarakhand Waqf Rules, 2017

(b)The Chairperson and any other member or officer of the Board authorised in this behalf by the Board shall have the powers to withdraw' such deposit or any part thereof and operate on the bank account, subject to such conditions as the Board may think proper.