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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(8) in J&K State Haj Committee Rules, 2013

(8)Any person having a claim against the Committee shall present a voucher duly verified and stamped. All vouchers shall be filed and signed in ink. The amount shall be written in figures as well as in words. All corrections and alterations in the vouchers shall be attested by the date initials of the persons signing the receipt.