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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(1) in Uttrarakhand Waqf Rules, 2017

(1)All applications for inspection of Board's record shall be made to the Chief Executive Officer in Form 14 of the amount specified under sub-rule (2):Provided that this sub-rule shall not apply to applications submitted in response to notices calling for applications unless otherwise stated in the notice or to the applications made for scholarships and stipends.