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[Cites 0, Cited by 98] [Article 110] [Constitution]

Constitution Subarticle

Article 110(2) in Constitution of India

(2)A Bill shall not be deemed to be a Money Bill by reason only that it provides for the imposition of fines or other pecuniary penalties, or for the demand or payment of fees for licences or fees for services rendered, or by reason that it provides for the imposition, abolition, remission, alteration or regulation of any tax by any local authority or body for local purposes.