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Section 18 — Committees of the Board.

The Waqf Act, 1995
(1) The Board may, whenever it considers necessary, establish either generally or for a particular purpose or for any specified area or areas committees for the supervision of 1 [auqaf]. (2) The constitution, functions and duties and the term of office of such committees shall be determined from time to time by the Board: Provided that it shall not be necessary for the members of such committees to be members of the Board.

Official Hindi (PDF) ↗

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