Section 3(2) in Uttarakhand Fiscal Responsibility and Budget Management (Amendment) Act, 2016
(2)If the State is not able to fully utilize its sanctioned borrowing limit of 3 per cent of GSDP in any particular year during the financial year between 2016-17 to 2018-19 it will have the option of availing this unutilized borrowing amount (calculated in Rs) only in the following year within the Fourteenth Finance Commission Award period of 201718 to 2019-20. The amount including unutilized borrowing amount will be limited to 3.5 of GSDP."
