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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Haj Committee Rules, 1963

(4)Every contract made by the Committee shall be in writing and shall be signed by the two members of the Committee of whom the Chairman or a Vice-Chairman shall be one and be countersigned by the Executive Officer and be sealed with the common seal of the Committee.