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

Union of India - Subsection

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

(f)payments in respect of relief or repatriation of indigent pilgrims stranded in the city of Bombay, not exceeding Rs.50 in each individual case.