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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

Union of India - Subsection

Section 20A(f) in The Wakf Act, 1995

(f)the State Government shall also nominate a Gazetted Officer (other than an officer of the department which is concerned with the supervision and administration of the Board) to act as presiding officer of the meeting in which the resolution for no confidence shall be considered;