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[Cites 0, Cited by 13] [Entire Act]

Union of India - Section

Section 11 in The Religious Endowments Act, 1863

11. No member of committee to be also trustee, etc., of mosque, etc

.No member of a committee appointed under this Act shall be capable of being, or shall act, also as a trustee, manager or superintendent of the mosque, temple or other religious establishment for the management of which such committee shall have been appointed.