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[Cites 0, Cited by 7] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(2) in The Wakf Act, 1995

(2)Every mutawalli of a waqf, every member of managing committee, whether constituted by the Board or under any deed of waqf, every Executive Officer and every person holding any office in a waqf shall also be deemed to be a public servant within the meaning of section 21 of the Indian Penal Code (45 of 1860).