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[Cites 0, Cited by 2] [Article 270] [Constitution]

Constitution Subarticle

Article 270(2) in Constitution of India

(2)Such percentage, as may be prescribed, of the net proceeds of any such tax or duty in any financial year shall not form part of the Consolidated Fund of India, but shall be assigned to the States within which that tax or duty is leviable in that year, and shall be distributed among those States in such manner and from such time as may be prescribed in the manner provided in clause (3).