Section 45(1)(a) in The Assam Reorganisation (Meghalaya) Act, 1969

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Union of India - Subsection

Section 45(1)(a) in The Assam Reorganisation (Meghalaya) Act, 1969

(a)if the amount authorised by any law made in accordance with the provisions of section 44 to be expended for a particular service for the current financial year is found to be insufficient for the purposes of that year or when a need has arisen during the current financial year for supplementary or additional expenditure upon some new service not contemplated in the annual financial statement for that year, or

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Union of India - Subsection

Section 45(1)(a) in The Assam Reorganisation (Meghalaya) Act, 1969