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[Cites 0, Cited by 0] [Section 202(3)] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(3)(c) in Constitution of India, 1950

(c)debt charges for which the State is liable including interest, sinking fund charges and redemption charges, and other expenditure relating to the raising of loans and the service and redemption of debt;