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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3) in The Haj Committee Act, 2002

(3)The Executive Officer shall execute the decisions of the State Committee and perform such other functions as may be prescribed:Provided that in case of any difference of opinion between the Executive Officer and the State Committee, he shall bring the matter to the notice of the State Government whose decision thereon shall be final.