Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Jharkhand - Subsection Section 6(vii) in The Jharkhand Fiscal Responsibility and Budget Management Act, 2007 (vii)Details regarding arrear of Revenue (both tax and non-tax revenues) shall be given in a separate statement to be appended with the Receipt Budget.
