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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3)(b) in The Assam Reorganisation (Meghalaya) Act, 1969

(b)debt charges for which the autonomous State is liable including interest, sinking fund charges and redemption charges, and other expenditure relating of loans and the service and redemption of debt ;