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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in J&K State Haj Committee Rules, 2013

(2)Subject to the provisions of the Act and these rules all sums placed to the credit of the Jammu and Kashmir State Haj Fund under section 32 shall be held by the Committee in trust and shall be used for the purposes mentioned in section 33 of the Act.