Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Union of India - Subsection Section 13(2) in The Haj Committee Rules, 1963 (2)Any person filling such vacancy shall remain in office only so long as the Chairman, in whose place he is elected or appointed, would have held the office, if the vacancy had not occurred.
