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[Cites 0, Cited by 0] [Section 25(a)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(a)(iii) in The Waqf (Amendment) Act, 2025

(iii)in clause (c), the following proviso shall be inserted, namely:—
“Provided that the Central Government may, by order, direct the audit of any waqf at any time by an auditor appointed by the Comptroller and Auditor-General of India, or by any officer designated by the Central Government for that purpose.”