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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttarakhand - Subsection

Section 56(3) in Uttrarakhand Waqf Rules, 2017

(3)Upon the conduct of inquiry under sub-rule (2), and upon the order of suspension of the mutawalli by the Board under sub-section (5) of Section 64 of the Act, the Chief Executive Officer shall issue a notice of suspension in Form 28 to the concerned mutawalli calling upon him to explain as to why such order of suspension shall not be issued to him.