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

State of Jammu-Kashmir - Subsection

Section 61(3) in Jammu and Kashmir Wakafs Act, 2001

(3)The Chairperson of the Council while holding any inquiry under sub-section (1) shall be deemed to be a person acting judicially within the meaning of the Judicial Officers Protection Act, Samvat 1971.