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[Cites 0, Cited by 3] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(6) in The Wakf Act, 1995

(6)In determining the number of Shia members or Sunni members of the Board, the State Government shall have regard to the number and value of Shia auqaf and Sunni auqaf to be administered by the Board and appointment of the members shall be made, so far as may be, in accordance with such determination.* * * * *