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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Uttarakhand - Subsection

Section 61(3) in Uttrarakhand Waqf Rules, 2017

(3)On receipt of a return under sub-rule (2), the Chief Executive Officer shall verify the return submitted by the mutawalli and if he is satisfied as to the correctness of the return, may fix the annual contribution in accordance with such return and if no return is filed within the specified time, the Chief Executive Officer shall suo moto fix the annual contribution to be paid by the mutawalli.