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[Cites 0, Cited by 5] [Article 293] [Constitution]

Constitution Subarticle

Article 293(2) in Constitution of India

(2)The Government of India may, subject to such conditions as may be laid down by or under any law made by Parliament, make loans to any State or, so long as any limits fixed under article 292 are not exceeded, give guarantees in respect of loans raised by any State, and any sums required for the purpose of making such loans shall be charged on the Consolidated Fund of India.