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[Cites 0, Cited by 0] [Section 199] [Entire Act]

Union of India - Subsection

Section 199(4) in Constitution of India, 1950

(4)There shall be endorsed on every Money Bill when it is transmitted to the Legislative Council under article 198, and when it is presented to the Governor for assent under article 200, the certificate of the Speaker of the Legislative Assembly signed by him that it is a Money Bill.