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[Cites 0, Cited by 1] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(3) in The Wakf Act, 1995

(3)Subject to any rules that may be made by the State Government in this behalf, the Waqf Fund shall be under the control of the Board, so, however, that the Waqf Fund under the control of common Waqf Board shall be subject to rules, if any, made in this behalf by the Central Government.