Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Article 269A] [Constitution] Constitution Subarticle Article 269A(2) in Constitution of India (2)The amount apportioned to a State under clause (1) shall not form part of the Consolidated Fund of India.
