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 60] [Entire Act] State of Uttarakhand - Subsection Section 60(1) in Uttrarakhand Waqf Rules, 2017 (1)The Board or any person authorised by the Board may, either on an application received or on its own motion, hold an enquiry under Section 71 of the Act.
