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 64] [Entire Act] State of Uttarakhand - Subsection Section 64(1) in Uttrarakhand Waqf Rules, 2017 (1)Any party aggrieved by the decision of the Board under sub-section (1) or sub-section (3) of Section 40 of the Act, may file an appeal to the Tribunal within thirty days from the date of the decision.
