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[Cites 0, Cited by 6] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Wakf Act, 1995

(3)The Board shall be a body corporate having perpetual succession and a common seal with power to acquire and hold property and to transfer any such property subject to such conditions and restrictions as may be prescribed and shall by the said name sue and be sued.