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 11] [Entire Act] Union of India - Subsection Section 11(4) in The Haj Committee Rules, 1963 (4)The Chairman may allow, with the consent of the members present at a meeting, any member to introduce in that meeting any motion, urgent or otherwise, not mentioned in the agenda to be discussed at such meeting.
