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Citedby 3 docs
M.H.Jawahirullah vs Government Of Tamil Nadu on 25 March, 2013
Mr.R Peer Abbas vs Ut Of Andaman And Nicobar on 24 October, 2011
All Residents Of Mahdi Bagh Garden vs The State Of Maharashtra on 18 June, 2010
Mr.Abdul Kalam vs Ut Of Andaman And Nicobar on 26 December, 2011

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[Section 14] [Complete Act]
Central Government Act
Section 14(8) in The Wakf Act, 1995
(8) Whenever the Board is constituted or re- constituted, the members of the Board present at a meeting convened for the purpose shall elect one from amongst themselves as the Chairperson of the Board.