Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 3] [Entire Act] Union of India - Subsection Section 3(b) in The Wakf Act, 1995 (b)“benefit” does not include any benefit which a mutawalli is entitled to claim solely by reason of his being such mutawalli;
