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 59] [Entire Act] State of Uttarakhand - Subsection Section 59(1) in Uttrarakhand Waqf Rules, 2017 (1)Where the Board takes a decision to frame a scheme for the administration of a waqf under sub-section (2) of Section 69 of the Act, it shall issue a notice in Form 32 to the mutawalli concerned, managing committee or the applicant
