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[Cites 0, Cited by 0] [Section 102(3)] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(3)(e) in The Wakf Act, 1995

(e)4the substitution of any such transferee, for the Board, or the addition of any such transferee, as a party to any legal proceeding to which the Board is a party; and the transfer of any proceeding pending before the Board to any such transferee;