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 23] [Entire Act] State of Uttarakhand - Subsection Section 23(1) in Uttrarakhand Waqf Rules, 2017 (1)If the number of contesting candidates is equal or less man the number of vacancy in a particular category, the Returning Officer shall forthwith declare such candidate as duly elected in Form 12 and send me same to the Election Authority.
