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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1) in Jammu and Kashmir Specified Wakafs and Specified Wakaf Properties (Management and Regulation) Act, 2004

(1)The possession, administration, supervision, control and management of the Wakafs and Properties covered under section 3, the Endowment Fund, and the relevant records thereof, shall, with effect from the commencement of the Act, vest in the Board.