Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 23] [Section 3] [Entire Act] Union of India - Subsection Section 3(f) in The Wakf Act, 1995 (f)“Executive Officer” means the Executive Officer appointed by the Board under sub-section (1) of section 38;
