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

Union of India - Subsection

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

(i)of a value or amount exceeding Rs. [100] [Substituted by S.O. 4407, dated 22nd August, 1975] but not exceeding Rs. [200] [Substituted by S.O. 4407, dated 22nd August, 1975] b shall require the previous sanction of the Chairman on behalf of the Committee;