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State of Jammu-Kashmir - Section

Section 70 in Jammu and Kashmir Wakafs Act, 2001

70. Power of the Council to borrow.

- For the purpose of given effect to the provision of the Act the Council may with the previous sanction of the Government in the Wakaf Department borrow such sum of money and on such terms and conditions as the Government may determine for furthering the aims and objects of any Wakaf.