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 0] [Section 30] [Entire Act] Union of India - Subsection Section 30(a) in The Waqf (Amendment) Act, 2025 (a)in sub-section (1),—(i)for the words “rigorous imprisonment”, the word “imprisonment” shall be substituted;(ii)in the proviso, for the words “be vested in the Board”, the words “be reverted back to the waqf” shall be substituted;
