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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(1)(b) in The Constitution of Jammu and Kashmir

(b)the regulation of the borrowing of money or the giving of any guarantee by the State, or the amendment of the law with respect to any financial obligations undertaken or to be undertaken by the State;