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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Uttarakhand - Subsection

Section 45(1) in Uttrarakhand Waqf Rules, 2017

(1)The Chief Executive Officer or any other officer of the Board, duly authorised by it in writing shall, for the purposes of carrying out inspection under Section 29 of the Act, make an application in writing to the officer in charge of the office expressing his intention so to do.