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 0] [Entire Act] Union of India - Section Section 19 in The Waqf (Amendment) Act, 2025 19.- Amendment of section 32. In section 32 of the principal Act,(a)in sub-section (2), in clause (e), the Explanation and the proviso shall be omitted;(b)in sub-section (3), the words “and the decision of the Tribunal thereon shall be final” shall be omitted.
