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[Cites 0, Cited by 0] [Section 33(a)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(a)(i) in The Waqf (Amendment) Act, 2025

(i)for clause (g), the following clause shall be substituted, namely:—
“(g) has failed, without reasonable excuse, to maintain regular accounts for one year or has failed to submit, within one year, the yearly statement of accounts, as required by section 46; or”;