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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(4) in J&K State Haj Committee Rules, 2013

(4)No articles of dead stock of a book value exceeding ten thousand and up to twenty-five thousand rupees shall be written of without sanction of the Chairman :Provided that when the book value of such article exceeds twenty five thousand rupees, the sanction of the Committee shall be obtained