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Arunachal Pradesh act 005 of 2020 : The Arunachal Pradesh Fiscal Responsibility and Budeget management ( Amendment) Act, 2020

The Arunachal Pradesh Gazette EXTRAORDINARY

PUBLISHED BY AUTHORITY

No.94, Vol. )(XVll, Naharlagun, Friday, March 27,2020 Cnaira 7, 1942 (Saka)

GOVERNMENT ARI-INACHAL PRADESH LAW, LEGISLAIIVE AND JUSTICE DEPARTMENT

ARLNACITAL PRADESH CTVL SECRETARIAT ITANAGAR

NOTIF'ICAIION

The 27th March,2020

No. LA/Bill-8/2020.-The followingAct ofArunachal Pradesh Lagislative Assembly which was passed

in the Fourth Session of the Seventh Legislative Assembly and received the assent of lhe Governor of Arunachal Pradesh is hereby published for general information.

(Received the sssentofthe Governor on 20th Mrrch,2020)

TIIE ARUNACTHL PRADESH FISCAL RESPONSIBILITY AND BUT'GET - MANAGEMENT (AMENDIUENDACT,2$20

(AcT NO. 5 OF 2020)

AD

Act

further to amend the Arunachal Pradssh Fiscal Responsibility and Budgel Management Act, 2006 (ActNo.4 of 2006).

Be it enacted by the Legislative Assembly of Arunachal Pradesh in the Seventy -first year of the

Republic oflndia as lbllows :

(l) This Act may be called the Arunachal Pradesh Fiscal Responsibility and short titl€ 8nd

Budget Management (Amendment) Acl, 2020. commencement

(2) lt shall be deemed to have come into force with effect from I st March,2020.

2. ln rheArunachal Pradesh Fiscal Responsibility and Budget ManagementAct, 2006 Amendmert of

(Act. No, 4 of 2006), in section 4, sub-section (3), after clause (g), the following S€ction 4'

clause shall be added :

"(h) Thcre shall be onc'time special disPensstior during 2019-20 in availing

additionsl borrowing ofrupees eight hundred seven crorc only' beyond the

Strte's eligibility".

GS. Meena, IAS Commissionerto the

Govemment of Arunachal Pradesh'

Itanagar.

Published and printed by Directorate of Pnnting Naharlagun-l 99/202GDoP-250-+Secv. (LA)50+Secv (Finance)-1 0O+ Secy

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(LarY & Judl.)-10Qi.2020.