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 45] [Entire Act] State of Uttarakhand - Subsection Section 45(5) in Uttrarakhand Waqf Rules, 2017 (5)The supply of documents as required by Chief Executive Officer shall be free of cost:Provided that before seeking information/documents under sub-rules (3) and (4), the Chief Executive Officer shall obtain the approval of the Board.
