Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] Union of India - Subsection Section 14(e) in The Haj Committee Act, 1959 (e)the amount standing at the commencement of this Act to the credit of the Fund known as the Indigent Pilgrims Fund: Provided that such amount shall be applied by the Committee solely for the relief of indigent pilgrims;
