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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in The Wakf Act, 1995

(2)In exercising its powers and functions under sub-section (1), the Central Government may call for any periodic or other reports from any Board and may issue to the Board such directions as it may think fit and the Board shall comply with such directions.Explanation.—For the purposes of this section “secular activities” shall include social, economic, educational and other welfare activities.