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Union of India - Section

Section 150 in Government of India Act, 1935

150.

(1)No burden shall be imposed on the revenues of the Federation or the Provinces except for the purposes of India or some part of India.(2) Subject as aforesaid, the Federation or a Province may make grants for any purpose, notwithstanding that the purpose is not one with respect to which the Federal or the Provincial Legislature, as the case may be, may make laws.GOI.151