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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Uttarakhand - Subsection

Section 58(3) in Uttrarakhand Waqf Rules, 2017

(3)The order of suspension passed by the Board under the proviso to sub-section (2) of Section 67 of the Act shall be published on the notice board of the concerned waqf, District Waqf Advisory Committee office, and office of the State Board of Waqfs and shall also be served on the concerned mutawalli.