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

State of Jammu-Kashmir - Subsection

Section 3(c) in Jammu and Kashmir Wakafs Act, 2001

(c)"Beneficiary" means a person or object for whose benefit Wakaf is created and includes religious, pious and charitable object and any other object of the public utility sanctioned by the Muslim law or usage ;