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 16] [Entire Act] Union of India - Subsection Section 16(e) in The Wakf Act, 1995 (e)he has been on a previous occasion—(i)removed from his office as a member or as a mutawalli, or(ii)removed by an order of a competent court or tribunal from any position of trust either for mismanagement or for corruption.
