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 43] [Entire Act] State of Uttarakhand - Subsection Section 43(1) in Uttrarakhand Waqf Rules, 2017 (1)On appointment of the members to the Board under Rule 41, the Government shall notify the first meeting of the Board, for the election of the Chairperson from amongst the members of the Board.
