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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6) in The Haj Committee Act, 2002

(6)The term of office of the Chairperson and the Vice- Chairpersons, as the case may be, shall be co- terminus with the term of the Committee and no person shall hold office of the Chairperson or the Vice- Chairpersons, as the case may be, for more than two consecutive terms.