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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Constitution Subarticle

Section 9(3) in THE CONSTITUTION (ONE HUNDRED AND FIRST AMENDMENT) ACT, 2016

(3)Where an amount collected as tax levied under clause (1) has been used for payment of the tax levied by a State under Article 246-A, such amount shall not form part of the Consolidated Fund of India.