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[Cites 0, Cited by 0] [Section 83(4)] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(4)(a) in The Wakf Act, 1995

(a)one person, who shall be a member of the State Judicial Service holding a rank, not below that of a District, Sessions or Civil Judge, Class I, who shall be the Chairman;