(3)The following expenditure shall be expenditure charged on the revenues of each Province-(a)the salary and allowances of the Governor any other expenditure relating to his office for which provision is required to be made by Order in Council;(b)debt charges for which the Province 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;(c)the salaries and allowances of ministers, and of the Advocate-General;(d)expenditure in respect of the salaries and allowances of judges of any High Court;(e)expenditure connected with the administration of any areas which are for the time being excluded areas;(f)any sums required to satisfy any judgment, decree or award of any court or arbitral tribunal;(g)any other expenditure declared by this Act or any Act of the Provincial Legislature to be so charged.
