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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 80(1) in The Constitution of Jammu and Kashmir

(1)So much of the estimates as relates to expenditure charged upon the Consolidated Fund of the State shall not be submitted to the vote off the Legislative Assembly, but nothing in this sub-section shall be construed as preventing the discussion in the Legislature of any of those estimates.