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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(3) in Uttar Pradesh Muslim Waqfs Act, 1960

(3)If any surplus or accumulation out of the income of the Board remains after meeting the expenditure referred to in sub-section (2) the Board may use such surplus accumulation or any portion thereof, for the preservation and protection of waqf properties or for such religious, pious or charitable purposes as the Board may deem fit.