Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 1 August, 2014
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Ministers/members.
HON. SPEAKER: Now, Papers to be laid.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF DEFENCE (SHRI ARUN JAITLEY): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Defence for the year 2014-2015.
(Placed in Library, See No. LT 426/16/14) (2) Defence Services Estimates for the year 2014-2015.
(Placed in Library, See No. LT 427/16/14) THE MINISTER OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI MANEKA SANJAY GANDHI): I beg to lay on the Table a copy each of the following papers (Hindi and English versions):-
(1) Detailed Demands for Grants of the Ministry of Women and Child Development for the year 2014-2015.
(Placed in Library, See No. LT 428/16/14) (2) Outcome Budget of the Ministry of Women and Child Development for the year 2014-2015.
(Placed in Library, See No. LT 429/16/14) भारी उद्योग और लोक उद्यम मंत्री (श्री अनन्त गंगाराम गीते): अध्यक्ष महोदया,मैं संविधान के अनुच्छेद 151(1) के अंतर्गत निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेज़ी संस्करण)सभा पटल पर रखता हूँ:-
(i) मार्च, 2013 को समाप्त हुए वर्ष के लिए अनुपालन लेखापरीक्षा टिप्पणियों के संबंध में भारत के नियंत्रक-महालेखापरीक्षक का प्रतिवेदन --संघ सरकार (वाणिज्यिक) (2014 का संख्यांक 13)।
(Placed in Library, See No. LT 430/16/14)
(ii) मार्च, 2013 को समाप्त हुए वर्ष के लिए केन्द्रीय सरकारी क्षेत्र के उद्यमों के सामान्य प्रयोजन वित्तीय प्रतिवेदनों के संबंध में भारत के नियंत्रक-महालेखापरीक्षक का प्रतिवेदन -- संघ सरकार (वाणिज्यिक) (2014 का संख्यांक 2) (अनुपालन लेखापरीक्षा)।
(Placed in Library, See No. LT 431/16/14) जनजातीय कार्य मंत्री (श्री जुएल ओराम) : अध्यक्ष महोदया,मैं निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेज़ी संस्करण)सभा पटल पर रखता हूँ :-
(1) वर्ष 2014-15 के लिए जनजातीय कार्य मंत्रालय की अनुदानों की विस्तृत मांगें।
(Placed in Library, See No. LT 432/16/14) (2) वर्ष 2014-15 के लिए जनजातीय कार्य मंत्रालय का परिणामी बजट।
(Placed in Library, See No. LT 433/16/14) THE MINISTER OF HEALTH AND FAMILY WELFARE (DR. HARSH VARDHAN): I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) underSection 34 of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994:-
(i) The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Amendment Rules, 2014 published in Notification No. G.S.R. 77(E) in Gazette of India dated 4th February, 2014.
(ii) The Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Amendment Rules, 2014 published in Notification No. G.S.R. 119(E) in Gazette of India dated 26th February, 2014.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 434/16/14) (3) A copy of the Food Safety and Standards (Licensing and Registration of Food Businesses) Amendment Regulations, 2014 (Hindi and English versions) published in Notification No. F. No. 2-15015/30/2012 in Gazette of India dated 10th June, 2014 under Section 93 of the Food Safety and Standards Act, 2006.
(Placed in Library, See No. LT 435/16/14) THE MINISTER OF STATE OF THE MINISTRY OF PLANNING, MINISTER OF STATE OF THE MINISTRY OF STATISTICS AND PROGRAMME IMPLEMENTATION AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (SHRI RAO INDERJIT SINGH): I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Hindustan Aeronautics Limited and the Department of Defence Production, Ministry of Defence, for the year 2014-2015.
(Placed in Library, See No. LT 436/16/14) THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY, MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRIMATI NIRMALA SITHARAMAN): I beg to lay on the Table:-
(1) A copy each of the following Annual Reports and Accounts (Hindi and English versions) of the Regional Rural Banks for the year ended the 31st March, 2014 together with Auditor’s Report thereon:-
(i) Allahabad UP Gramin Bank, Banda (Placed in Library, See No. LT 437/16/14) (ii) Andhra Pragathi Grameena Bank, Kadapa (Placed in Library, See No. LT 438/16/14) (iii) Assam Gramin Vikash Bank, Guwahati (Placed in Library, See No. LT 439/16/14) (iv) Baroda Gujarat Gramin Bank, Bharuch (Placed in Library, See No. LT 440/16/14) (v) Central Madhya Pradesh Gramin Bank, Chindwara (Placed in Library, See No. LT 441/16/14) (vi) Jharkhand Gramin Bank, Ranchi (Placed in Library, See No. LT 442/16/14) (vii) Kashi Gomti Samyut Gramin Bank, Varanasi (Placed in Library, See No. LT 443/16/14) (viii) Maharashtra Gramin Bank, Nanded (Placed in Library, See No. LT 444/16/14) (ix) Paschim Banga Gramin Bank, Howrah (Placed in Library, See No. LT 445/16/14) (x) Puduvai Bharthiar Grama Bank, Puducherry (Placed in Library, See No. LT 446/16/14) (xi) Purvanchal Bank, Gorakhpur (Placed in Library, See No. LT 447/16/14) (xii) Sutlej Gramin Bank,Bathinda (Placed in Library, See No. LT 448/16/14) (xiii) Uttar Bihar Gramin Bank, Muzaffarpur (Placed in Library, See No. LT 449/16/14) (2) A copy each of the following papers (Hindi and English versions) under Article 151(1) of the Constitution:- (i) Report of the Comptroller and Auditor General of India-Union Government (Civil) (No. 16 of 2014)-Performance Audit of “Global Estate Management by the Ministry of External Affairs” for the year ended March, 2013. (Placed in Library, See No. LT 450/16/14) (ii) Report of the Comptroller and Auditor General of India-Union Government (No. 17 of 2014)(Communications and IT Sector)-Compliance Audit Observations for the year ended March, 2012. (Placed in Library, See No. LT 451/16/14) (iii) Report of the Comptroller and Auditor General of India-Union Government (No. 12 of 2014)(Department of Revenue-Customs)-Compliance Audit for the year ended March, 2013. (Placed in Library, See No. LT 452/16/14) (iv) Report of the Comptroller and Auditor General of India-Union Government (No. 1 of 2014)(Financial Audit)-Accounts of the Union Government for the year ended March, 2013. (Placed in Library, See No. LT 453/16/14) (v) Report of the Comptroller and Auditor General of India-Government of National Capital Territory of Delhi (Report No. 2 of 2014)-On Revenue and Social and Economic Sector (PSUs) for the year ended 31st March, 2013. (Placed in Library, See No. LT 454/16/14) (vi) Report of the Comptroller and Auditor General of India-Government of National Capital Territory of Delhi (Report No. 2 of the year 2014)-On Social General and Economic Sectors (Non-Public Sector Undertakings) for the year ended 31st March, 2013. (Placed in Library, See No. LT 455/16/14) (vii) Report of the Comptroller and Auditor General of India-Government of National Capital Territory of Delhi (of 2014)-On State Finances for the year ended 31st March, 2013. (Placed in Library, See No. LT 456/16/14) (3) A copy of the 19th Liquidator’s Report (Hindi and English versions) on voluntary winding up of IIBI to the equity shareholders of IIBI (under Members’ voluntary winding up) for the quarter ended 31.03.2014. (Placed in Library, See No. LT 457/16/14) (4) A copy of the Outcome Budget (Hindi and English versions) of the Ministry of Corporate Affairs for the year 2014-2015. (Placed in Library, See No. LT 458/16/14) (5) (i)
A copy of the Annual Report (Hindi and English versions) of the NOCCI Balasore Infrastructure Company, Balasore, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the NOCCI Balasore Infrastructure Company, Balasore, for the year 2012-2013.(6)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No. LT 459/16/14) (7)
(i) A copy of the Annual Report (Hindi and English versions) of the Baddi Infrastructure, Solan, for the year 2012-2013, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Baddi Infrastructure, Solan, for the year 2012-2013.
(8)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
(Placed in Library, See No. LT 460/16/14) (9)
(i) A copy of the Annual Report (Hindi and English versions) of the Chanderi Development Society for Weavers, Chanderi, for the year 2012-2013, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Chanderi Development Society for Weavers, Chanderi, for the year 2012-2013.
(10)Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above.
(Placed in Library, See No. LT 461/16/14) (11) A copy each of the following Notifications (Hindi and English versions) issued under Section 18G of the Industries (Development and Regulation) Act, 1951.
(i) The Newsprint Control (Amendment) Order, 2014 published in Notification No. S.O. 411(E) in Gazette of India dated 17th February, 2014.
(ii) The Newsprint Control (Amendment) Order, 2014 published in Notification No. S.O. 610(E) in Gazette of India dated 3rd March, 2014.
(iii) S.O. 1694(E) published in Gazette of India dated 4th July, 2014, making certain amendments in the Notification S.O. 3050(E) dated 23rd December, 2010.
(Placed in Library, See No. LT 462/16/14) (12) A copy of the Patents (Amendment) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 125(E) in Gazette of India dated 28th February, 2014 under Section 160 of the Patents Act, 1970.
(Placed in Library, See No. LT 463/16/14) (13) A copy of the Company Secretaries (Amendment) Regulations, 2014 (Hindi and English versions) published in Notification No. 710/1/(M)/1 in Gazette of India dated 1st April, 2014 under Section 40 of the Company Secretaries Act, 1980.
(Placed in Library, See No. LT 464/16/14) (14) A copy of the Notification No. S.O. 1498(E) (Hindi and English versions) published in Gazette of India dated 11th June, 2014, together with an explanatory memorandum making certain amendments in Notification No. S.O. 709(E) dated 20th August, 1998 under section 296 of the Income Tax Act, 1961.
(Placed in Library, See No. LT 465/16/14) (15) A copy of the Insurance Regulatory and Development Authority (Registration of Indian Insurance Companies) (Sixth Amendment) Regulations, 2014 (Hindi and English versions) published in Notification No. F. No. IRDA/Reg./6/89/2014 in Gazette of India dated 28th April, 2014 under Section 27 of the Insurance Regulatory and Development Authority Act, 1999.
(Placed in Library, See No. LT 466/16/14) (16) A copy of the State Bank of India General (Amendment) Regulations, 2013 (Hindi and English versions) published in Notification No. F. No. LAW/F-207/2013 in Gazette of India dated 4th March, 2014 under sub-section (4) of Section 50 of the State Bank of India Act, 1955.
(Placed in Library, See No. LT 467/16/14) (17) A copy of the Notification No. G.S.R.432(E) (Hindi and English versions) published in Gazette of India dated 4th July, 2014, together with an explanatory memorandum seeking to extend levy of anti-dumping duty on imports of steel and fibre glass tapes and their parts and components, originating in, or exported from China PR for a period of one year i.e. up to and inclusive of the 14th May, 2015, pending outcome of Sunset Review investigations, being conducted by the Directorate General of Anti-dumping and Allied duties under sub-section (7) of Section 9A of the Customs Tariff Act, 1975.
(Placed in Library, See No. LT 468/16/14) (18) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:-
(i) G.S.R.418(E) published in Gazette of India dated 25th June, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-CE dated 17th March, 2012.
(ii) G.S.R.423(E) published in Gazette of India dated 30th June, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 50/2003-CE dated 10th June, 2003.
(iii) G.S.R.439(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 1/2011-CE dated 1st March, 2011.
(iv) G.S.R.440(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 2/2011-CE dated 1st March, 2011.
(v) G.S.R.441(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 64/95-CE dated 16th March, 1995.
(vi) G.S.R.442(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 108/95-CE dated 28th August, 1995.
(vii) G.S.R.443(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-CE dated 17th March, 2012.
(viii) G.S.R.444(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum seeking to exempt from excise duty specified goods required for the National AIDS Control Programme funded by Global fund to fight AIDS, TB and Malaria.
(ix) G.S.R.445(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 33/2005-CE dated 8th September, 2005.
(x) G.S.R.446(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 15/2010-CE dated 27th February, 2010.
(xi) G.S.R.447(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 42/2008-CE dated 1st July, 2008.
(xii) G.S.R.448(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 16/2010-CE dated 27th February, 2010.
(xiii) G.S.R.449(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 23/2003-CE dated 31st March, 2003.
(xiv) G.S.R.450(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 67/95-CE dated 16th March, 1995.
(xv) G.S.R.451(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum rescinding Notification No. 3/2010-Clean Energy Cess dated 22nd June, 2010.
(xvi) G.S.R.452(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum making certain amendments in the Notification No. 49/2008-CE(N.T.) dated 24th December, 2008.
(xvii) G.S.R.453(E) published in Gazette of India dated 11th July, 2014 together with an explanatory memorandum seeking to specify “the resident private limited company” as of class of persons for the purposes of clause (c) of Section 23A of the Central Excise Act, 1944.
(xviii) The Central Excise (Third Amendment) Rules, 2014 published in Notification No. G.S.R.454(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(xix) The Central Excise Valuation (Determination of Price of Excisable Goods) Amendment Rules, 2014 published in Notification No. G.S.R.455(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(xx) The CENVAT Credit (Sixth Amendment) Rules, 2014 published in Notification No. G.S.R.456(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(xxi) The Pan Masala Packing Machines (Capacity Determination and Collection of Duty) Second Amendment Rules, 2014 published in Notification No. G.S.R.457(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(Placed in Library, See No. LT 469/16/14) (19) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.66(E) published in Gazette of India dated 28th January, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 152/84-Cus., dated 15th May, 1984.
(ii) G.S.R.458(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 24/2005-Cus., dated 1st March, 2005.
(iii) G.S.R.459(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(iv) G.S.R.460(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 81/2005-Cus., dated 8th September, 2005.
(v) G.S.R.461(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 1/2011-Cus., dated 6th January, 2011.
(vi) G.S.R.462(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(vii) G.S.R.463(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 9/2012-Cus., dated 9th March, 2012.
(viii) G.S.R.464(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 10/2008-Cus., dated 15th January, 2008.
(ix) G.S.R.465(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 13/2012-Cus., dated 17th March, 2012.
(x) G.S.R.466(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 14/2012-Cus., dated 17th March, 2012.
(xi) G.S.R.467(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(xii) G.S.R.468(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 21/2012-Cus., dated 17th March, 2012.
(xiii) G.S.R.469(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 84/97-Cus., dated 11th November, 1997.
(xiv) G.S.R.470(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum seeking to exempt from customs duty specified goods required for the National AIDS Control Programme funded by Global fund to fight AIDS, TB and Malaria.
(xv) G.S.R.471(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 51/96-Cus., dated 23rd July, 1996.
(xvi) The Project Imports (Amendment) Regulations, 2014 published in Notification No. G.S.R.472(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(xvii) The Baggage (Amendment) Rules, 2014 published in Notification No. G.S.R.473(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(xviii) G.S.R.474(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum seeking to specify class of persons for the purposes of Section 28E of the Customs Act, 1962.
(xix) S.O.164(E) to S.O.196(E) published in Gazette of India dated 22ND January, 2014, together with an explanatory memorandum containing corrigendum relating to the rate of exchange of the Kenyan Shilling for purpose of assessment of imported and export goods under Section 14 of the Customs Act, 1962.
(xx) S.O.1417(E) published in Gazette of India dated 30th May, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxi) S.O.1452(E) published in Gazette of India dated 5th June, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xxii) S.O.1526(E) published in Gazette of India dated 13th June, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxiii) S.O.1565(E) published in Gazette of India dated 19th June, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xxiv) S.O.1649(E) published in Gazette of India dated 30th June, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxv) S.O.1684(E) published in Gazette of India dated 3rd July, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(Placed in Library, See No. LT 469A/16/14) (20) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 94 of the Finance Act, 1994:-
(i) G.S.R.475(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 25/2012-Service Tax dated 20th June, 2012.
(ii) G.S.R.476(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2013-Service Tax dated 1st July, 2013.
(iii) G.S.R.477(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 26/2012-Service Tax dated 20th June, 2012.
(iv) The Service Tax (Amendment) Rules, 2014 published in Notification No. G.S.R.478(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(v) G.S.R.479(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 30/2012-Service Tax dated 20th June, 2012.
(vi) The Service Tax (Determination of Value) Amendment Rules, 2014 published in Notification No. G.S.R. 480(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(vii) G.S.R.481(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 26/2004-Service Tax dated 10th September, 2004.
(viii) The Point of Taxation (Amendment) Rules, 2014 published in Notification No. G.S.R. 482(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(ix) The Place of Provision of Services (Amendment) Rules, 2014 published in Notification No. G.S.R. 483(E) in Gazette of India dated 11th July, 2014, together with an explanatory memorandum.
(x) G.S.R.484(E) published in Gazette of India dated 11th July, 2014, together with an explanatory memorandum specifying “the resident private limited company” as class of persons for the purposes of clause (b) of Section 96A of the Finance Act, 1994.
(Placed in Library, See No. LT 470/16/14) (21) A copy each of the following papers (Hindi and English versions):-
(i) Finance Accounts of the Government of National Capital Territory of Delhi for the year 2012-2013.
(Placed in Library, See No. LT 471/16/14)
(ii) Appropriation Accounts of the Government of National Capital Territory of Delhi for the year 2012-2013.
(Placed in Library, See No. LT 472/16/14)
(iii) Appropriation Accounts of the Defence Services (Union Government) for the year 2012-2013.
(Placed in Library, See No. LT 473/16/14)
(iv) Appropriation Accounts of Postal Services (Union Government) for the year 2012-2013.
(Placed in Library, See No. LT 474/16/14)
(v) Appropriation Accounts of Union Government (Civil) for the year 2012-2013.
(Placed in Library, See No. LT 475/16/14)
(vi) Finance Accounts of Union Government for the year 2012-2013.
(Placed in Library, See No. LT 476/16/14)
(22) A copy each of the following papers (Hindi and English versions):-
(i) Detailed Demands for Grants of the Ministry of Commerce and Industry for the year 2014-2015.
(Placed in Library, See No. LT 477/16/14)
(ii) Detailed Demands for Grants of the Parliament, Secretariats of the President and Vice-President for the year 2014-2015.
(Placed in Library, See No. LT 478/16/14)
(iii) Outcome Budget of the Department of Commerce, Ministry of Commerce and Industry, for the year 2014-2015.
(Placed in Library, See No. LT 479/16/14)
(iv) Outcome Budget of the Department of Industrial Policy and Promotion, Ministry of Commerce and Industry, for the year 2014-2015.
(Placed in Library, See No. LT 480/16/14)
(23) A copy of the Statement (Hindi and English versions) of the Market Borrowings by Central Government during 2013-2014.
(Placed in Library, See No. LT 481/16/14)