LexSection 15 — Term of office.
The Waqf Act, 1995
The members of the Board shall hold office for a term of five years 1 [from the date of notification referred to in sub-section (9) of section 14].Open in Lexace · Ask the AI about this section
The members of the Board shall hold office for a term of five years 1 [from the date of notification referred to in sub-section (9) of section 14].Open in Lexace · Ask the AI about this section