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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in Durgah Khawaja Saheb Act, 1955

(1)The Central Government may, in consultation with the Committee, appoint a person to be the Nazim of the Durgah and the Nazim shall in virtue of his office be the secretary of the Committee:Provided that no such consultation shall be necessary in the case of the appointment of the first Nazim.