Section 12(2) in Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005
(2)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made before each House of the State Legislature.NotificationsG. N. F.D. No. EFC/2002/CR-21/2002/F.C., dated 21st April, 2005 (M. G., Part IV-B, page 2) - In exercise of the powers conferred by sub-section (2) of section 1 of the Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005 (Mari. XVI of 2005), the Government of Maharashtra hereby appoints the 21st day of April 2005 to be the date on which the said Act shall come into force.
