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 54] [Entire Act] State of Uttarakhand - Subsection Section 54(4) in Uttrarakhand Waqf Rules, 2017 (4)The records of enquiry in every case shall include -(a)a minute of the proceedings;(b)notice calling for objections and objection received at the inquiry;(c)evidence received at the inquiry; and(d)a brief record of reasons and the decision.
