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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 83(1)(c) in The Constitution of Jammu and Kashmir

(c)to make an exceptional grant which forms no part of the current service of any financial year; and the Legislature shall have power to authorise by law the withdrawal of moneys from the Consolidated Fund of the State for the purposes for which the said grants are made.