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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 80(2) in The Constitution of Jammu and Kashmir

(2)So much of the said estimates as relates to other expenditure shall be submitted in the form of demands for grant to the Legislative Assembly and the Legislative Assembly shall have power to assent or to refuse to assent, to any demand, or to assent to any demand subject to a reduction of the amount specified therein.