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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 79(3)(c) in The Constitution of Jammu and Kashmir

(c)debt charges for which the State is liable including interest, sinking fund charges and redemption charges , and other expenditure relating to the raising of the loans and the service and redemption of debt;