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 16] [Entire Act] State of Uttarakhand - Subsection Section 16(1) in Uttrarakhand Waqf Rules, 2017 (1)A person may be nominated as a candidate to fill the office of the member of the Board in Form 5, if he is qualified to be chosen to fill the seat under the provisions of the Act.
