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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(6) in J&K State Haj Committee Rules, 2013

(6)Where a dispute arises as to the validity of election of Chairperson, any person interested may within fifteen days of the declaration of the result represent to the Government and the decision of the Government in that regard shall be final.