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[Cites 0, Cited by 0] [Section 12(a)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(a)(3) in The Waqf (Amendment) Act, 2025

(3)In case of a Union territory, the Board shall consist of not less than five and not more than seven members to be nominated by the Central Government under sub-section (1).”;