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Union of India - Section

Section 37 in The Waqf (Amendment) Act, 2025

37. Amendment of section 72.

In section 72 of the principal Act,-
(a)in sub-section (1), for the words “seven per cent.”, the words “five per cent. subject to a maximum amount as may be prescribed by the Central Government” shall be substituted;
(b)in sub-section (7), the words “and the decision of the Board thereon shall be final” shall be omitted.