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[Cites 0, Cited by 3] [Entire Act]

State of Uttar Pradesh - Section

Section 18 in Uttar Pradesh Muslim Waqfs Act, 1960

18. Staff of central Board.

- The Board may appoint such staff and officers as may be necessary for the purpose of carrying out the provisions of this Act on such salaries, allowances and other conditions of service as may be prescribed.