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[Cites 0, Cited by 3] [Article 205(1)] [Article 205] [Constitution]

Constitution Subarticle

Article 205(1)(a) in Constitution of India

(a)if the amount authorised by any law made in accordance with the provisions of article 204 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