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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(a) in Jammu and Kashmir Wakafs Act, 2001

(a)subject to such conditions and restrictions as may be prescribed and without payment of any fees as may be leviable under any law for the time to inspect in any public office any record, register or other documents relating to a Wakaf or movable or immovable properties which are Wakaf properties or claimed to be Wakaf properties ;