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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(i) in The Haj Committee Act, 1959

(i)one member to represent the State Government of [Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) Order, 1961, for" Bombay" (w. e. f. 1- 5- 1960 )] Maharashtra] to be nominated by that Government;