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 65] [Entire Act] State of Uttarakhand - Subsection Section 65(1) in Uttrarakhand Waqf Rules, 2017 (1)The appointment of Chairman under clause (a) sad a member under clause (b) of subsection (4) of Section 83 of the Act shall be on deputation basis, subject to usual terms of deputation as applicable.
