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SC to States: Inform if State Haj Committees Have Been Constituted - (16 Aug 2022)

CIVIL

Supreme Court has directed State governments to inform the Court, by way of an affidavit, if Hajj committees are constituted in their in their respective states. The court has also directed states to specify the names of the committee members of the Hajj Committees thus constituted.

Tags : SUPREME COURT   HAJ COMMITTEE   STATE GOVERNMENT  

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