Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 21 in J&K State Haj Committee Rules, 2013 21. Saving. - All acts done or action taken by the Committee and the State Government before the commencement of these rules shall be deemed to be acts done or actions taken under these rules.
