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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(ii) in The Haj Committee Rules, 1963

(ii)of a value or amount exceeding Rs. [200] [Substituted by S.O. 4407, dated 22nd August, 1975] b but not exceeding Rs. [1000] [Substituted by S.O. 4407, dated 22nd August, 1975] shall require the previous sanction of the Committee;