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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(a) in The Assam Reorganisation (Meghalaya) Act, 1969

(a)to make any grant in advance in respect of the estimated expenditure for a part of any financial year pending the completion of the procedure prescribed in section 43 for the voting of such grant and the passing of the law in accordance with the provisions of section 44 in relation to that expenditure;