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[Cites 0, Cited by 0] [Section 76(3)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(3)(a) in The Wakf Act, 1995

(a)to recover an amount equal to the amount which has been so lent or borrowed, together with interest due thereon, from the personal funds of the person by whom such amount was lent or borrowed;