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[Cites 0, Cited by 0] [Section 41(3)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(3)(b) in The Jammu and Kashmir Reorganisation Act, 2019

(b)the charges payable in respect of loans advanced to the Union territory of Jammu and Kashmir from the Consolidated Fund of India including interest, sinking fund charges and redemption charges, and other expenditure connected therewith;