Section 64(1)(g) in The Wakf Act, 1995

[Cites 0, Cited by 5] [Section 64(1)] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(1)(g) in The Wakf Act, 1995

(g)has failed, without reasonable excuse, to maintain regular accounts for two consecutive years or has failed to submit, in two consecutive years, the yearly statement of accounts, as required by sub-section (2) of section 46; or

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Union of India - Subsection

Section 64(1)(g) in The Wakf Act, 1995