Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 2 in The Kerala Appropriation Act, 2013

2. Issue of Rs. 4090,68,02,000 from and out of the Consolidated Fund of the State of Kerala for the services of the financial year 2012-2013.

- From and out of the Consolidated Fund of the State of Kerala, there may be paid and applied sums not exceeding those specified in column (3) of the Schedule amounting in the aggregate to the sum of Rupees Four Thousand Ninety Crore Sixty Eight Lakh and Two thousand only towards defraying the several charges which will come in the course of payment during the financial year 2012-2013, in respect of the services and purposes specified in column (2) of the Schedule.