Section 45(1)(b) in The Assam Reorganisation (Meghalaya) Act, 1969

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State of Assam - Subsection

Section 45(1)(b) in The Assam Reorganisation (Meghalaya) Act, 1969

(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 Legislative Assembly another statement showing the estimated amount of that expenditure or cause to be presented to the Legislative Assembly a demand for such excess, as the case may be.

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State of Assam - Subsection

Section 45(1)(b) in The Assam Reorganisation (Meghalaya) Act, 1969