Section 36(3)(e) in The Wakf Act, 1995

[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

(e)the amount set apart under the waqf for—

(i)the salary of the mutawalli and allowances to the individuals;

(ii)purely religious purposes;

(iii)charitable purposes; and

(iv)any other purposes;

Legal Document View