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State of Jammu-Kashmir - Section

Section 85 in Jammu and Kashmir Wakafs Act, 2001

85. Annual report by the Government.

- As soon as may be after the close of the financial year, the Government shall cause a general annual report on the working and administration of the Council and the administration of Wakafs in the State during that year to be prepared and laid before each House of the State Legislature and every such report shall be in such form and shall contain such matters as may be prescribed.