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State of Jammu-Kashmir - Section

Section 12 in Jammu and Kashmir Wakafs Act, 2001

12. Funds of the Council.

- All the offerings whether in cash or kind or in shape of ornaments or in any kind or form or any donation, whatsoever, of each Wakaf shall under proper receipt be deposited monthly with the Chairman, Tehsil Committee or in the bank account of the Tehsil Committee as per his direction and same will form the funds of the Council.