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] [Section 3] [Entire Act] State of Uttarakhand - Subsection Section 3(1) in Uttaranchal State Haj Committee Rules, 2002 (1)Under sub-rule (2) the tenure of the Committee will be three years which may be extended from time to time by the State Government but in any case it can exceed six month in all.
