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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(2) in Jammu and Kashmir Wakafs Act, 2001

(2)For the purpose of any inquiry under this Act, the Chairperson of the Council or any person authorized by him in this behalf shall have the same powers as are vested in the Civil Court under the Code of Civil Procedure, Samvat 1977 for enforcing the attendance of witnesses and production of documents.