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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1) in The Gujarat Fiscal Responsibility Act, 2005

(1)The State Government shall take suitable measures to ensure greater transparency in its fiscal operations in the public interest and minimize, as far as practicable, secrecy in the preparation of the budget and the demands for grants;Provided that the State Government shall have the power to reserve any such information, which would adversely affect the interest of the State Ex-chequer.