Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] Union of India - Subsection Section 18(1) in The Haj Committee Rules, 1963 (1)All sums placed to the credit of the Haj Fund shall be held by the Committee in trust and shall, subject to the provisions of the Act and the rules, be applied for the purposes mentioned in the Act.
