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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttarakhand - Subsection

Section 79(4) in Uttrarakhand Waqf Rules, 2017

(4)The Chairperson or Chief Executive Officer shall be competent to authorise any employee of the Board to tender evidence or produce record on behalf of the Board before the Tribunal/Court or any other authority.Form I[See Rule 4]Report of Survey Commissioner to the Government