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(2) in Uttrarakhand Waqf Rules, 2017 (2)Any person aggrieved by an order of the Chief Executive Officer under sub-section (3) of Section 54 of the Act may institute a suit in the Tribunal within sixty days from the date of the said order.
