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 1] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in The Haj Committee Act, 2002 (2)An outgoing member shall be eligible for renomination on the Committee for not more than two terms:Provided that not more than fifty per cent. of the members may be renominated for a second term in such manner as may be prescribed.
