Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 66(4) in Jammu and Kashmir Wakafs Act, 2001

(4)Every person who is, or has at any time been, an officer or employee of the Auqaf shall furnish information in regard to the transactions and working of the Auqaf as Chairman, Tehsil Committee or person authorized by him may require.