THE JHARKHAND FISCAL RESPONSIBILITY AND BUDGET
MANAGEMENT (AMENDMENT) ACT, 2010
[Jharkhand Act 03, 2010]
AN
ACT
[01stApril, 2010] To amend the Jharkhand Fiscal Responsibility and Budget Management Act, 2007 (Act 07, 2007) in pursuance of the sanction of the Government of India in the Financial year 2009-10 to borrow market debt up to 4% of the Gross State Domestic Product.
Be it enacted by the Legislative of Jharkhand in the Sixtyfirst year of the Republic of India as follows :--
1. Short title extent and commencement;
(i) This Act may to called the Jharkhand Fiscal Responsibility and Budget management (Amendment) Act , 2010.
(ii) It shall extend to the whole of the State of Jharkhand.
(iii) It shall come in to force from the date of the notification in official Gazette.
2. Amendment in section 5 (1) (b) of the Jharkhand Fiscal Responsibility And Budget Management Act, 2007;
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Section 5 (1) (b) of the Jharkhand Fiscal Responsibility and Budget Management Act , 2007 is substituted as follows :--
"Reducing fiscal deficit to 3% (Three Percent) of the estimated Gross State Domestic Product at the end of 31stMarch 2011"
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