Section 14(1)(ii) in The Haj Committee Act, 2002

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Union of India - Subsection

Section 14(1)(ii) in The Haj Committee Act, 2002

(ii)refuses to act or is incapable of acting or acts in a manner which the Central Government, after hearing any explanation that he may offer, considers to be prejudicial to the interests of the Committee or the interests of the pilgrims; or

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Union of India - Subsection

Section 14(1)(ii) in The Haj Committee Act, 2002