Section 282 — Expenditure defrayable by the Union or a State out of its revenues

Constitution of India
Expenditure defrayable by the Union or a State out of its revenues.—The Union or a State may make any grants for any public purpose, notwithstanding that the purpose is not one with respect to which Parliament or the Legislature of the State, as the case may be, may make laws.

Official Hindi (PDF) ↗

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