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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 89(2)(xii) in Jammu and Kashmir Wakafs Act, 2001

(xii)the scale of pay allowance and other conditions of service of persons engaged by the Council, and the Imams of the mosques, the conditions and restrictions subject to which the Chairman, Tehsil Committee and any authorised officer of the Council may inspect any record, register or other document in a public office ;