Section 4(1)(l) in The Haj Committee Act, 1959

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Union of India - Subsection

Section 4(1)(l) in The Haj Committee Act, 1959

(l)three members, of whom two shall be Shia Muslims, to be co- opted by all the members of the Committee to represent such interests as, in their opinion, are directly and actively interested in the welfare of the pilgrims.

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Union of India - Subsection

Section 4(1)(l) in The Haj Committee Act, 1959