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Kar. HC: Order Authorising Waqf Board to Issue Marriage Certificate is Unheard of in Law - (13 Nov 2024)

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Karnataka High Court while hearing a petition seeking declaration of a Government order as ultra vires to the Waqf Act, 1995, has stated that a Government order authorizing the Waqf Board to issue marriage certificates to applicants who are Muslims is unheard of in law.

Tags : KARNATAKA HIGH COURT   MARRIAGE CERTIFICATE   WAQF BOARD  

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