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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(2) in Uttrarakhand Waqf Rules, 2017

(2)The Election Authority, after going through the objection petition, and after obtaining any further information from any source, as it may deem fit and after giving personal hearing to the objector or petitioner or to any other person, if it feels necessary, shall pass orders on the objection petition.