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[Cites 0, Cited by 2] [Article 320(3)] [Article 320] [Constitution]

Constitution Subarticle

Article 320(3)(d) in Constitution of India

(d)on any claim by or in respect of a person who is serving or has served under the Government of India or the Government of a State or under the Crown in India or under the Government of an Indian State, in a civil capacity, that any costs incurred by hi m in defending legal proceedings instituted against hi m in respect of acts done or purporting to be done in the execution of hi s duty should be paid out of the Consolidated Fund of India, or, as the case may be, out of the Consolidated Fund of the State;