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[Cites 0, Cited by 0] [Section 280(3)] [Section 280] [Entire Act]

Union of India - Subsection

Section 280(3)(c) in Constitution of India, 1950

(c)[ the measures needed to augment the Consolidated Fund of a State to supplement the resources of the Municipalities in the State on the basis of the recommendations made by the Finance Commission of the State;] [Inserted by the Constitution (Seventy-fourth Amendment) Act, 1992, Section 3 (w.e.f. 1.6.1993).]