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[Cites 0, Cited by 1] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Haj Committee Act, 2002

(4)A State Government may exercise the same powers and duties in respect of a State Committee as mentioned in sub- sections (1), (2) and (3) of this section subject to the conditions mentioned therein and any directions issued by the Central Government i this regard.