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30. Central Haj Fund. The Committee shall have its own Fund to be called the Central Haj Fund, and there shall be placed to the credit thereof the following sums, namely: (a) sums realised from any fees and service charges which may be levied by the Committee: (i) for registration of applications for Haj; and (ii) for issue of Haj pilgrim travel passes; (b) money collected from pilgrims for performance of Haj; (c) the income from all deposits and investment of the Committee's funds; (d) the sums realised from the sale of the effects of deceased pilgrims and sums of money left by them, which are unclaimed and have lapsed to the Central Government; (e) any sums loaned by the Central or a State Government, or any other source approved by the Government; (f) any amount that may be legally due to the Committee from any source; and (g) the amount standing at the commencement of this Act to the credit of the Haj Fund or the Indigent Pilgrims Fund established under the Haj Committee Act, 1959 (51 of 1959).    |
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