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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3)(b) in J&K State Haj Committee Rules, 2013

(b)the proposal for such review shall be addressed to the Committee in the form of a substantive motion directly calling such decision into question, and notice of such motion shall be given, at least, three clear days before the day fixed for the meeting.