Legal Document View

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
[Cites 0, Cited by 171]

Union of India - Act

The Appropriation (No. 3) Act, 2001

UNION OF INDIA
India

The Appropriation (No. 3) Act, 2001

Act 42 of 2001

  • Published on 1 January 2001
  • Commenced on 1 January 2001
  • [This is the version of this document from 1 January 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
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 2001- 2002.BE it enacted by Parliament in the Fifty- second Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Appropriation (No. 3) Act, 2001 .

2. Issue of Rs. 3709, 37, 00, 000 out of the Consolidated Fund of India for the year 2001 - 2002 .-

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 ag regate to the sum of three thousand seven hundred and nine crores and thirty- seven lakh rupees towards defraying the several charges which will come in course of payment during the financial year 2001 - 2002 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.