Section 12(1)(ii) in Uttar Pradesh Muslim Waqfs Act, 1960

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

(ii)[ one member to be nominated by the State Government;] [Substituted by section 3 (1) (i) of U. P. Act no. 3 of 1970.]

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