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[Cites 0, Cited by 0] [Section 25(a)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(a)(i) in The Waqf (Amendment) Act, 2025

(i)in clause (a),
(A)for the words “fifty thousand rupees”, the words “one lakh rupees” shall be substituted;
(B)after the words “appointed by the Board”, the following shall be inserted, namely:—“from out of the panel of auditors prepared by the State Government:Provided that the State Government shall, while preparing such panel of auditors, specify the remuneration to be paid to such auditors;”