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 66] [Entire Act] State of Uttarakhand - Subsection Section 66(8) in Uttrarakhand Waqf Rules, 2017 (8)Any applications before the Tribunal relating to suits against the Board which do not comply with the mandatory provision of two months notice under Section 89 of the Act shall be dismissed summarily.
