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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Mussalman Wakf Act, 1923

(2)Every such statement shall be accompanied by a copy of the deed or instrument creating the wakf, or, if no such deed or instrument has been executed or a copy thereof cannot be obtained, shall contain full particulars, as far as they are known to the mutawalli, of the origin, nature and objects of the wakf.