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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(1)(c) in The Assam Reorganisation (Meghalaya) Act, 1969

(c)to make an exceptional grant which forms no part of the current service of any financial year; and the Legislature of Meghalaya shall have power to authorise by law the withdrawal of moneys from the Consolidated Fund of Meghalaya for the purpose for which the said grants are made.