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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6) in The Central Waqf Council Rules, 1998

(6)[ The Secretary shall cause the annual statement of accounts duly audited by the auditor, to be placed before the Council for approval and adoption of the Council, together with his observations and replies of the Council thereto.] [Inserted by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)]