Section 82(1)(a) in The Constitution of Jammu and Kashmir

[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(1)(a) in The Constitution of Jammu and Kashmir

(a)if the amount authorised by any law made in accordance with the provisions of section 81 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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State of Jammu-Kashmir - Subsection

Section 82(1)(a) in The Constitution of Jammu and Kashmir