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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 76(5) in The Constitution of Jammu and Kashmir

(5)If a Money Bill passed by the Legislative Assembly and transmitted to the Legislative Council of its recommendations is not returned to the Legislative Assembly within the said period of fourteen days, it shall be deemed to have been passed by both Houses at the expiration of the said period in the form in which it was passed by the Legislative Assembly.