Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

Union of India - 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: