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Del. HC: Persons Not Accused of Deceiving Others Should Handle Haj Pilgrims - (27 Apr 2024)

CIVIL

Delhi High Court has held that Haj Group Organizers should be those persons who do have any allegations of deceiving Haj pilgrims. Haj Policy also gives the Central Government the right to debar any organizer against whom such complaints have been received.

Tags : DELHI HIGH COURT   HAJ GROUP ORGANIZERS   CENTRAL GOVERNMENT   HAJ PILGRIMS  

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