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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3) in The Gujarat Fiscal Responsibility Act, 2005

(3)The Finance Minister of the State shall review the trends in receipts and expenditure in relation to the budget and mention the remedial measures required to be taken to achieve the budget targets. The report of such review shall be placed before the State Legislature during the session immediately following the end of the second quarter of the financial year.