4. Sums to be charged on the Consolidated Fund of India.-
Any 6[sum] payable under this Act shall be charged on the Consolidated Fund of India.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
4. Sums to be charged on the Consolidated Fund of India.- Any 6[sum] payable under this Act shall be charged on the Consolidated Fund of India. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
