Section 36(2)(d) in The Haj Committee Act, 2002

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(d) in The Haj Committee Act, 2002

(d)before the expiry of the period of supersession, nominations shall be made by the Central Government for the purpose of reconstituting the Committee.

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Union of India - Subsection

Section 36(2)(d) in The Haj Committee Act, 2002