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

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Union of India - Subsection

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

(iii)of a value or amount exceeding Rs. [1000] [Substituted by S.O. 4407, dated 22nd August, 1975] be shall require previous sanction of the Central Government: Provided that nothing in this sub-rule shall apply to any expenditure relating to any of the following items, namely :-

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Union of India - Subsection

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