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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(6) in The Haj Committee Rules, 1963

(6)The Committee shall have power to re-appropriate grants from one sub-head to another subhead under the same major head without the sanction of the Central Government, but the sanction of Central Government shall be required for other re-appropriations.