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[Cites 0, Cited by 17] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Wakf Act, 1995

(3)Notwithstanding anything contained in this section, where the State Government is satisfied, for reasons to be recorded in writing, that it is not reasonably practicable to constitute an electoral college for any of the categories mentioned in sub-clauses (i) to (iii) of clause (b) of sub-section (1), the State Government may nominate such persons as the members of the Board as it deems fit.