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Union of India - Act

The Appropriation (No. 5) Act, 1995

UNION OF INDIA
India

The Appropriation (No. 5) Act, 1995

Act 3 of 1996

  • Published on 1 January 1996
  • Commenced on 1 January 1996
  • [This is the version of this document from 1 January 1996.]
  • [Note: The original publication document is not available and this content could not be verified.]
Be it enacted by Parliament in the Forty- sixth Year of the Republic of India as follows:-An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of India for the services of the financial year 1995- 96.

1. Short title. This Act may be called the Appropriation (No. 5) Act, 1995 .

2. Issue of Rs. 3332, 25, 00, 000 out of the Consolidated fund of India for the year 1995 - 96.

From and out of the Consolidated Fund of India there may be paid and applied sums not exceeding those specified in column 3 of the Schedule amounting in the aggregate to the sum of three thousand three hundred and thirty- two crores and twenty- five lakh rupees towards defraying the several charges which will come in course of payment during the financial year 1995 - 96, in respect of the services specified in column 2 of the Schedule.

3. Appropriation.

The sums authorised to be paid and applied from and out of the Consolidated Fund of India by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.