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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Haj Committee Rules, 1963

(2)Any member who is aggrieved by a declaration under [sub-rule (1) or sub-rule (1A)] [Substituted by G.S.R. 573, dated 3rd April, 1964] may represent to the Central Government for the restoration of his membership. The Central Government may, after giving him an opportunity to be heard, decide the question and the decision of the Central Government thereon shall be final.