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32. State Haj Fund. The State Committee shall have its own fund to be called the State Haj Fund and the following sums shall be placed to the credit thereof, namely: (i) all sums of money paid to it or any grant made by the Committee for the purposes of this Act; (ii) any grant or loan that may be made to the State Committee by the State Government, or any other source for the purposes of this Act, as approved by the State Government; (iii) any amount that may be legally due to the State Committee from any source; and (iv) the moneys, if any, standing to the credit of a State Haj Committee, at the commencement of this Act.    |
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