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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Constitution Subarticle

Section 9(4) in THE CONSTITUTION (ONE HUNDRED AND FIRST AMENDMENT) ACT, 2016

(4)Where an amount collected as tax levied by a State under Article 246-A has been used for payment of the tax levied under clause (1), such amount shall not form part of the Consolidated Fund of the State.