Section 77(4) in The Constitution of Jammu and Kashmir
(4)There shall be endorsed on every Money Bill when it is transmitted to the Legislative Council under section 76 and when it is presented to the [Governor] [Substituted for 'Sadar-i-Riyasat' by the Constitution of Jammu and Kashmir (Sixth Amendment) Act, 1965.] for assent under section 78, the certificate of the Speaker of the Legislative Assembly signed by him that it is a Money Bill.
