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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(2)(a) in J&K State Haj Committee Rules, 2013

(a)of a value or amount exceeding fifty thousand rupees but not exceeding one lakh rupees shall require sanction of the Chairperson.