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[Cites 0, Cited by 0] [Section 65(8)] [Section 65] [Entire Act]

State of Uttarakhand - Subsection

Section 65(8)(a) in Uttrarakhand Waqf Rules, 2017

(a)The deputation of Chairman and member of the Tribunal referred to sub-rule (1), shall be for a period of three years, which may be extended for a further period of two years at the direction of the Government.