Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Union of India - Subsection Section 18(2) in The Haj Committee Act, 2002 (2)In case where there is no Muslim member in any of the categories mentioned in clauses (i) and (ii) of sub- section (1), or where there is no Legislative Council in a State, nomination may be made in such manner as may be prescribed.
