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[Cites 0, Cited by 0] [Section 106(3)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(3)(a) in The Wakf Act, 1995

(a)all powers vested in the State Government under any deed of waqf or any provision of law for the time being in force relating to auqaf, shall stand transferred to, and vested in, the Central Government and, thereupon, references in such deed of waqf or law to the State Governments shall be construed as references to the Central Government: