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State of Jammu-Kashmir - Section

Section 65 in Jammu and Kashmir Wakafs Act, 2001

65. Submission of account of Wakafs to the Chairman, Tehsil Committee.

- Every manager of the Wakaf shall keep the regular account and before Ist day of May every year shall prepare and furnish to the concerned Chairman, Tehsil Committee a full and true statement of accounts in such form and containing such particulars as may be prescribed by the Council of all moneys received or spent by the manager relating to Wakaf during the period of twelve months ending on the 31st day of March of previous year or, as the case may be, during that portion of the said period during which the provisions of this Act have been made applicable to the Wakaf :Provided that the date on which the annual accounts are to be closed may be varied at the discretion of the Council.