Section 44(1)(a) in The Jammu and Kashmir Reorganisation Act, 2019

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Union of India - Subsection

Section 44(1)(a) in The Jammu and Kashmir Reorganisation Act, 2019

(a)if the amount authorised by any law made in accordance with the provisions of section 43 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

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Union of India - Subsection

Section 44(1)(a) in The Jammu and Kashmir Reorganisation Act, 2019