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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(2) in The Haj Committee Act, 2002

(2)Notwithstanding such repeal, the Haj Committee constituted under the said Act shall, until the establishment of the Committee under this Act, continue to function as if this Act had not been passed and on such notification under section 5 on the establishment of the Committee, the former Committee shall stand dissolved.