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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(1) in Uttrarakhand Waqf Rules, 2017

(1)The Election Authority shall, subject to such directions as may be issued by the Government, by notification in Form 3, published in the Official Gazette, call upon on such date or dates as may be specified therein, to elect members of the Board in accordance with the provisions of the Act and these rules.