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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(3) in Uttar Pradesh Muslim Waqfs Act, 1960 (3)The removal of [the President or] [Added by Section 6(b) of U.P. Act No. 23 of 1995.] any member under sub-section (2) shall be notified in the official Gazette.
