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 17] [Entire Act] State of Jammu-Kashmir - Subsection Section 17(2) in J&K State Haj Committee Rules, 2013 (2)The bills and other papers presented for payment shall be examined by the Executive Officer and if the claim is admissible. He shall make an order to pay the bill and sign it.
