Certain expenditure to be charged on the Consolidated Fund | Bihar and West Bengal (Transfer of Territories) Act, 1956 | Bare Acts | Law Library

Follow @SCJudgments

38. Certain expenditure to be charged on the Consolidated Fund.-

All sums payable by either Bihar or West Bengal to the other State by virtue of the provisions of this Part shall be charged on the Consolidated Fund of the State by which such sums are payable.

Bihar and West Bengal (Transfer of Territories) Act, 1956

Back

Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement