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 37] [Entire Act] State of Uttarakhand - Subsection Section 37(1) in Uttrarakhand Waqf Rules, 2017 (1)Upon the completion of counting, the Returning Officer shall, subject to the foregoing provisions, declare the result of the election in Form 12, as may be appropriate and send signed copies thereof, to the Election Authority.
