Section 82(3)(a) in The Jammu and Kashmir Reorganisation Act, 2019

[Cites 0, Cited by 0] [Section 82(3)] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(3)(a) in The Jammu and Kashmir Reorganisation Act, 2019

(a)declare any expenditure incurred out of the Consolidated Fund of Jammu and Kashmir on any service in respect of any period prior to the appointed day during the financial year or in respect of any earlier financial year in excess of the amount granted for that service and for that year as disclosed in the reports referred to in sub-section (1) to have been duly authorised; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 82(3)(a) in The Jammu and Kashmir Reorganisation Act, 2019