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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2) in Uttaranchal State Haj Committee Rules, 2002

(2)Notwithstanding anything contained in sub-rule (1) above, if the State Government in of the opinion that object or aim of these rules cannot be fulfilled properly it may dissolve the Committee and constitute another fresh Committee in its place.