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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(3) in The Constitution of Jammu and Kashmir

(3)Subject to the provisions of sections 82 and 83, no money shall be withdrawn from the Consolidated Fund of the State except under appropriation made by law passed in accordance with the provisions of this section.