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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(2)(b) in Uttrarakhand Waqf Rules, 2017

(b)separate the ballot papers which he deems valid from those which he had rejected endorsing on each of the latter the word "Rejected" and the ground of rejection.