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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3)(g) in The Jammu and Kashmir Reorganisation Act, 2019

(g)any other expenditure declared by the Constitution or by law made by Parliament or by the Legislative Assembly of the Union territory of Jammu and Kashmir to be so charged.