Section 70 in The Jammu and Kashmir Reorganisation Act, 2019
70. Borrowing upon the security of Consolidated Fund of Union territory of Jammu and Kashmir.
(1)The executive power of the Union territory extends to borrowing upon the security of the Consolidated Fund of the Union territory of Jammu and Kashmir within such limits, if any, as may, from time to time, be fixed by Legislative assembly by law and to the giving of guarantees within such limits, if any, as may be so fixed.(2)Any sums required for the purpose of invoking a guarantee shall be charged on the Consolidated Fund of the Union territory of Jammu and Kashmir.
