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State of Jammu-Kashmir - Section

Section 19 in J&K State Haj Committee Rules, 2013

19. Returns statements and reports to be submitted by Committee.

- The Executive Officer shall, within three months from the close of each financial year, cause to be prepared and submitted to the Government a detailed report of Committee's administration during preceding financial year together with a statement showing the amount of receipts, disbursement and balance at the credit of the Jammu and Kashmir State Haj Fund at the close of such year.