Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 20] [Entire Act] Union of India - Subsection Section 20(2) in The Wakf Act, 1995 (2)Where the Chairperson of the Board is removed under sub-section (1), he shall also cease to be a member of the Board.
