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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttarakhand - Subsection

Section 58(2) in Uttrarakhand Waqf Rules, 2017

(2)The Board shall, before issuing any order of suspension, issue a show cause notice in Form 30 to a committee against whom action for suspension is contemplated under subsection (2) of Section 67 of the Act calling upon the committee within such time, not being less than one month as may be specified in notice, as to why such action shall not be taken.