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Union of India - Section

Section 15 in The Haj Committee Act, 1959

15. Vesting of property in the Committee.

All property, assets and funds owned or acquired, before the establishment of the Committee under this Act, by the Port Haj Committee of Calcutta and the Port Haj Committee of Bombay constituted under the Port Haj Committees Act, 1932 (20 of 1932 ), shall, on such establishment, vest in the Committee and form part of the Haj Fund referred to in section 14.