Section 62(13)(b) in Uttrarakhand Waqf Rules, 2017

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State of Uttarakhand - Subsection

Section 62(13)(b) in Uttrarakhand Waqf Rules, 2017

(b)in fixed deposits for a period not exceeding three years in -

(i)a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (2 of 1934); or

(ii)for the purchase or for the first mortgage of immovable property with the previous sanction of the Government.