Section 31(2)(a) in The State Of Arunachal Pradesh Act, 1986

[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(a) in The State Of Arunachal Pradesh Act, 1986

(a)declare any expenditure incurred out of the Consolidated Fund of the existing Union territory of Arunachal Pradesh on any service in respect of any period prior to t he appointed day during the financial year 1986-87 or in respect of any earlier financial year in excess of the amount granted for the service and for that year as disclosed in the referred to in sub-section (1) to have been duly authorised and

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Union of India - Subsection

Section 31(2)(a) in The State Of Arunachal Pradesh Act, 1986