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 62] [Entire Act] State of Uttarakhand - Subsection Section 62(4) in Uttrarakhand Waqf Rules, 2017 (4)All such monies shall immediately be deposited in -(a)a Scheduled Bank as defined in the Reserve Bank of India Act, 1934 (2 of 1934), or(b)a Post Office Savings Bank Account.
