Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] Union of India - Section Section 5 in Additional Duties of Excise (Goods of Special Importance) Act, 1957 5. Expenditure to be charged on the Consolidated Fund of India. - Any expenditure under the provisions of this Act shall be expenditure charged on the Consolidated Fund of India.
