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Union of India - Section

Section 93 in The States Reorganisation Act, 1956

93. Certain expenditure to be charged on the Consolidated Fund.

All sums payable by the Union to any State or by any State to any other State or to the Union by virtue of the provisions of this Part shall be charged on the Consolidated Fund of India or, as the case may be, the Consolidated Fund of the State by which such sums are payable.