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Union of India - Section

Section 3 in The Haj Committee Act, 1959

3. Incorporation of Haj Committee.

(1)With effect from such date as the Central Government may, by notification in the Official Gazette, appoint in this behalf, there shall be established a Committee by the name of the Haj Committee.
(2)The said Committee shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued.