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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(a) in The Waqf (Amendment) Act, 2025

(a)in sub-section (1),-
(i)in the opening portion, after the word “particulars”, the words “in such manner as prescribed by the Central Government” shall be inserted;
(ii)in clause (f), for the words “provided by regulations”, the words “prescribed by the Central Government” shall be substituted;