Section 65(3)(c) in The Wakf Act, 1995

[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(3)(c) in The Wakf Act, 1995

(c)the period during which the waqf has been under the direct management of the Board and explaining the reasons as to why it has not been possible to entrust the management of the waqf to the mutawalli or any committee of management during the year; and

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Union of India - Subsection

Section 65(3)(c) in The Wakf Act, 1995