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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(4) in Finance Act, 2015

(4)The proceeds of the Swachh Bharat Cess levied under sub-section (2) shall first be credited to the Consolidated Fund of India and the Central Government may, after due appropriation made by Parliament by law in this behalf, utilise such sums of money of the Swachh Bharat Cess for such purposes specified in sub-section (2), as it may consider necessary.