Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Constitution Subarticle Section 9(2) in THE CONSTITUTION (ONE HUNDRED AND FIRST AMENDMENT) ACT, 2016 (2)The amount apportioned to a State under clause (1) shall not form part of the Consolidated Fund of India.
