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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5) in The Haj Committee Rules, 1963

(5)No article of dead stock of a book value of Rs. 25 and above shall be written off without the sanction of the Committee:Provided that when the book value of such articles exceeds Rs. 250 the previous sanction of the Central Government shall be obtained.