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43. 2[Auqaf] registered before the commencement of this Act deemed to be registered.- Notwithstanding anything contained in this Chapter, where any 1[waqf] has been registered before the commencement of this Act, under any law for the time being in force, it shall not be necessary to register the 1[waqf] under the provisions of this Act and any such registration made before such commencement shall be deemed to be a registration made under this Act.    |
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