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] [Section 4] [Entire Act] Union of India - Subsection Section 4(ii) in The Waqf (Amendment) Act, 2025 (ii)after clause (c), the following clause shall be inserted, namely:-'(ca)“Bohra waqf” means a waqf dedicated by a Bohra waqif;’;
