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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(2) in Uttrarakhand Waqf Rules, 2017

(2)A person shall not be qualified for appointment as member under clause (c) of subsection (4) of Section 83 unless he possess Masters degree in Islamic studies/Urdu/ Persian/Arabic or a Bachelor of Law, having knowledge of Urdu and Arabic:Provided that the candidate must have adequate knowledge of English.