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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 83(1)(a) in The Constitution of Jammu and Kashmir

(a)to make any grant in advance in respect of the estimated expenditure for a Part of any financial year pending the completion of the procedure prescribed in section 80 for the voting of such grant and the passing of the law in accordance with the provisions of section 81 in relation to that expenditure;