Section 6(1)(a) in The Jammu and Kashmir Charitable Endowments Act, 1989

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1)(a) in The Jammu and Kashmir Charitable Endowments Act, 1989

(a)if the property is already held in the trust for a charitable purpose, then by the person acting in the administration of the trust, or where there are more persons than one so acting then by those persons or majority of them; and

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State of Jammu-Kashmir - Subsection

Section 6(1)(a) in The Jammu and Kashmir Charitable Endowments Act, 1989