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[Cites 0, Cited by 0] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(3) in Constitution of India, 1950

(3)A State may not without the consent of the Government of India raise any loan if there is still outstanding any part of a loan which has been made to the State by the Government of India or by its predecessor Government, or in respect of which a guarantee has been given by the Government of India or by its predecessor Government.