Section 14(1)(b) in The Wakf Act, 1995

[Cites 0, Cited by 26] [Section 14(1)] [Section 14] [Entire Act]

(b)one and not more than two members, as the State Government may think fit, to be elected from each of the electoral colleges consisting of—

(i)Muslim Members of Parliament from the State or, as the case may be, the National Capital Territory of Delhi;

(ii)Muslim Members of the State Legislature;

(iii)Muslim members of the Bar Council of the concerned State or Union territory:

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