(2)Subject as aforesaid, and to any other express provision of this Chapter, a law made by Parliament or an order of the President may, in any case where under this Part the proceeds of any duly or tax are, or may be, assigned to any State, provide for the manner in which the proceeds are to be calculated, for the lime from or at which and the manner in which any payments are to be made, for the making of adjustment between one financial year and another, and for any other incidental or ancillary matters.
