Section 205(1)(b) in Constitution of India, 1950

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Union of India - Subsection

Section 205(1)(b) in Constitution of India, 1950

(b)if any money has been spent on any service during a financial year in excess of the amount granted for that service and for that year, cause to be laid before the House or the Houses of the Legislature of the State another statement showing the estimated amount of that expenditure or cause to be presented to the Legislative Assembly of the State a demand for such excess, as the case may be.

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Union of India - Subsection

Section 205(1)(b) in Constitution of India, 1950