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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(1)(b) in The Assam Reorganisation (Meghalaya) Act, 1969

(b)the expenditure charged on the Consolidated Fund of Meghalaya, but not exceeding in any case the amount shown in the statement previously laid before the Assembly.