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[Cites 0, Cited by 1] [Section 72(1)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1)(v) in The Wakf Act, 1995

(v)sale proceeds of immovable properties or rights relating to, or arising out of immovable properties, if such proceeds are reinvested to earn income for the waqf: