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[Cites 0, Cited by 1] [Article 363A] [Constitution]

Constitution Subarticle

Article 363A(b) in Constitution of India

(b)on and from the commencement of the Constitution (Twenty-sixth Amendment) Act, 1971, privy purse is abolished and all rights, liabilities and obligations in respect of privy purse are extinguished and accordingly the Ruler or, as the case may be, the successor of such Ruler, referred to in clause (a) or any other person shall not be paid any sum as privy purse.