Section 44(1)(b) in The Jammu and Kashmir Reorganisation Act, 2019

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Union of India - Subsection

Section 44(1)(b) in The Jammu and Kashmir Reorganisation Act, 2019

(b)if any money has been spent on any service during a financial year in excess of the amount granted for that service and for that year, cause to be laid before the Legislative Assembly, another statement showing the estimated amount of that expenditure or cause to be presented to the Legislative Assembly with such previous approval a demand for such excess, as the case may be.

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Union of India - Subsection

Section 44(1)(b) in The Jammu and Kashmir Reorganisation Act, 2019