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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Uttarakhand - Subsection

Section 79(3) in Uttrarakhand Waqf Rules, 2017

(3)The Board or any other person, authorised by the Board shall be competent to sign suit, writ, appeal, and affidavit or counter reply in the cases or proceedings connected with a waqf matter/property before the Tribunal/Court or any other authority.