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

State of Jammu-Kashmir - Subsection

Section 4(1) in J&K State Haj Committee Rules, 2013

(1)After the appointment of the members of the newly constituted Committee, notified under section 19 of the Act, the Government shall notify the first meeting of the Committee, for election of Chairperson. In the said notification the date , place and time of election of Chairperson shall also be specified giving the members one week's clear notice.