Section 3(1) in Maharashtra Fiscal Responsibility and Budgetary Management Act, 2005
(1)[The State Government shall lay, in the Budget Session of each financial year, before both Houses of the State Legislature, the following statements of fiscal policy, namely:-] [This portion was substituted by Maharashtra 42 of 2006, Section 2. - Substituted portion reads as under-'The State Government shall lay, in each financial year, before both Houses of the State Legislature the following statements fiscal policy along with the annual financial statement and demands for grants, namely:-'](a)the Medium-term Fiscal Policy Statement,(b)the Fiscal Policy Strategy Statement.
