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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(v) in The Haj Committee Rules, 1963

(v)payment of subsidy to any Haj Committee established in any State of India which shall not be more than one-third of the amount collected as registration fee of pilgrim passes of the pilgrims belonging to the State concerned.