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[Cites 0, Cited by 1] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(3) in The Wakf Act, 1995

(3)No application made under sub-section (2) shall be entertained by the Tribunal unless the amount certified by the auditor under sub-section (2) of section 47 has first been deposited in the Tribunal and the Tribunal shall not have any power to stay the operation of the order made by the Board under sub-section (1).