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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2)(iv) in Jammu and Kashmir Wakafs Act, 2001

(iv)"Three members of the State Legislative Assembly and two members of the State Legislative Council to be elected by the Sitting Muslim members of the respective House."