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] [Entire Act] State of Uttarakhand - Section Section 57 in Uttrarakhand Waqf Rules, 2017 57. Annual report relating to waqf under direct management of the Board. - The other details to be furnished in the report to be sent by the Board to the State Government under sub-section (3) of Section 65 of the Act shall be in Form 29.
