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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Uttarakhand - Subsection

Section 62(2)(b) in Uttrarakhand Waqf Rules, 2017

(b)Solvency, of sureties shall be verified by the Sub-Divisional Magistrate of the area where the official is residing at the beginning of each year.