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

State of Uttar Pradesh - Subsection

Section 3(1) in Uttar Pradesh Muslim Waqfs Act, 1960

(1)"beneficiary" means a person or object for whose benefit a waqf is created and includes religious, pious or charitable object and any other object of public utility estabished for the benefit of the Muslim Community or any sect thereof;