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Union of India - Section

Section 11 in The Waqf (Amendment) Act, 2025

11. Amendment of section 13.

In section 13 of the principal Act, for sub-section (2A), the following sub-section shall be substituted, namely:-
“(2A) The State Government may, if it deems necessary, by notification in the Official Gazette, establish a separate Board of Auqaf for Bohras and Aghakhanis.”.