Section 25(1)(ii) in The Haj Committee Act, 2002

[Cites 0, Cited by 2] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(ii) in The Haj Committee Act, 2002

(ii)refuses to act or is incapable of acting or acts in a manner which the State Government, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the State Committee or the interests of the pilgrims; or

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Union of India - Subsection

Section 25(1)(ii) in The Haj Committee Act, 2002