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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2) in Jammu and Kashmir Wakafs Act, 2001

(2)Whenever any such inspection as is referred to under subsection (1) is made, the concerned manager and all officers and other employees working under him and every person concerned with the administration of Wakaf shall read to the person making such inspection, all such assistance and facilities as may be necessary and reasonably required by him to carry out such inspection and also produce for inspection any moveable property or documents relating to the Wakaf as may be called of by the person making the inspection and furnish to him such information relating to the Wakaf as may be required by him.