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 20] [Entire Act] State of Uttarakhand - Subsection Section 20(1) in Uttrarakhand Waqf Rules, 2017 (1)On the date appointed for scrutiny of the nominations, the candidate, and one other person duly authorised in writing by each candidate, may attend at such time and place as may be specified under Rule 18.
