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Union of India - Section

Section 16 in The Waqf (Amendment) Act, 2025

16. Amendment of section 23.

In section 23 of the principal Act, for sub-section (1), the following sub-section shall be substituted, namely:—
"(1)There shall be a full-time Chief Executive Officer of the Board to be appointed by the State Government and who shall be not below the ranK of Joint Secretary to the State Government.”.