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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(1)(f) in The Assam Reorganisation (Meghalaya) Act, 1969

(f)the receipt of money on account of the Consolidated Fund of Meghalaya or the public account of Meghalaya or the custody or issue of such money: Provided that no recommendation shall be required under this sub- section for the moving of an amendment making provision for the reduction or abolition of any tax.