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 26] [Entire Act] Union of India - Subsection Section 26(c) in The Wakf Act, 1995 (c)if implemented, is likely to—(i)cause financial loss to the Board or to the concerned waqf or to the auqaf generally; or(ii)lead to a riot or breach of peace; or(iii)cause danger to human life, health or safety; or
