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Haj Subsidy is a Misnomer, It is based on Half-Truths, Ignorance and Ideology - (17 Jan 2018)

The Supreme Court order of 8th May, 2012 calling for scrapping of Haj subsidy quoted from the Quranic verses that emphasise on the duty of Haj for those who can afford it.

Tags : COURT   SUPREME COURT  

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