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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 64(3) in Jammu and Kashmir Wakafs Act, 2001

(3)Subject to any rule that may be made by the Government in this behalf, State Wakaf Fund shall be under the control of the Council and may be applied for such purpose as the Council may deem fit for exercising powers or discharging its functions under the Act.