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

Union of India - Subsection

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

(b)the principles which should govern the grants-in-aid of the revenues of the States out of the Consolidated Fund of India;
(bb)[ the measures needed to augment the Consolidated Fund of a State to supplement the resources of the Panchayats in the State on the basis of the recommendations made by the Finance Commission of the State;] [Inserted by the Constitution (Seventy-third Amendment) Act, 1992, Section 3 (w.e.f. 24.4.1993).]