Section 33(a)(ii) in The Waqf (Amendment) Act, 2025

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Section 33(a)(ii) in The Waqf (Amendment) Act, 2025

(ii)after clause (k), the following clause shall be inserted, namely:—

“(l) is a member of any association which has been declared unlawful under the Unlawful Activities (Prevention) Act, 1967.”;