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 7] [Entire Act] State of Uttarakhand - Subsection Section 7(1) in Uttrarakhand Waqf Rules, 2017 (1)The Government, after receipt of the list of auqaf from the Board under sub-section (2) of Section 5 of the Act, shall publish in the Official Gazette and send it within a period of one month to the revenue authorities.
