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 13] [Entire Act] State of Uttarakhand - Subsection Section 13(1) in Uttrarakhand Waqf Rules, 2017 (1)Any person aggrieved by the publication of electoral lists under Rule 12, may file the objection petition before the Election Authority within seven days of such publication, for addition, deletion or modification of any name.
