Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(g)"Manager" means any person appointed by competent authority, to be the manager of the Wakaf under the Act, with the objective of administering, supervising and managing the Wakaf, according to the provisions of the Act and tenets of Islam ;