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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 9 in The Mussalman Wakf Act, 1923

9. [ Inspection and copies

.-Any person shall, with the permission of the Court and on payment of the prescribed fee, at any time at which the Court is open, be entitled to inspect in the prescribed manner, or to obtain a copy of, any statement of particulars or any document furnished to the Court under section 3 or section 4, or any statement of accounts furnished to it under section 5, or any audit report made on an audit under section 6.]Penalty