Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12(a)] [Section 12] [Entire Act] Union of India - Subsection Section 12(a)(2) in The Waqf (Amendment) Act, 2025 (2)No Minister of the Central Government or, as the case may be, a State Government, shall be nominated as a member of the Board.