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[Cites 0, Cited by 0] [Section 244A(2)] [Section 244A] [Entire Act]

Constitution Subarticle

Section 244A(2)(c) in THE CONSTITUTION (TWENTY-SECOND AMENDMENT) ACT, 1969

(c)provide that any tax levied by the State of Assam shall be assigned to the autonomous State in so far as the proceeds thereof are attributable to the autonomous State;